ANANDARAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No.64/2020 of Police Station Munndwa, District Nagaur for the offences punishable under Sections 143, 341, 323 and 326 of IPC. They have preferred this bail application under Section 439 Cr.P.C.

(3.) The counsel for the petitioners submit that the parties have entered into the compromise outside the Court.