- (1.) This order proposes to dispose of two connected petitions filed by the petitioners under Section 438 Cr.P.C., seeking pre-arrest bail in the case arising out of FIR No. 84 dated 2.2.2012, under Sections 366, 376 and 120-B IPC, registered at Police Station Civil Lines, Karnal.
(2.) Notice was issued and interim protection was granted to the petitioners, vide orders dated 5.6.2012 and 23.7.2012. Learned counsel for the petitioners submits that in compliance of the orders passed by this Court, petitioners have joined the investigation and they have cooperated with the investigating agency. He further submits that since the parties have arrived at an amicable settlement by way of compromise, which has been recorded vide order dated 28.5.2012 passed by this Court in Crl. Misc. No. M-7053 of 2012, both the petitions deserve to be accepted.
(3.) Learned counsel for the State submits that in compliance of the orders dated 5.6.2012 and 23.7.2012, petitioners have joined the investigation and cooperated with the investigating agency.;