- (1.) The petitioner seeks grant of anticipatory bail in case FIR No.94, dated 21.10.2014, registered under Sections 452, 326, 324, 323, 506, 148, 149, 326 (added later-on) of the IPC, at Police Station Sadar Rampura, District Bathinda.
(2.) On 30.8.2016, the following order was passed :- " Counsel for the petitioner states that though the earlier petition of the petitioner was not allowed, yet parties have compromised the matter and have also filed a petition for quashing of the FIR on the basis of compromise bearing CRM-M No.15162 of 2016 which is now fixed for 13.12.2016. Counsel for the respondent seeks a short adjournment to verify this fact. Adjourned to 5.9.2016."
(3.) Learned Addl. AG Punjab has accepted the fact that the parties have compromised the matter. In these circumstances, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner. Resultantly, this petition is allowed and it is directed that in the event of his arrest, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the compliance of the provisions as contained in Section 438(2) of the Cr.P.C.;