UGMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner have been arrested in connection with FIR No.193/2021, Police Station Khunkhuna, Distt. Nagaur for the offence under Ss. 323, 341, 325, 307/34 IPC.

(2.) Learned counsel for the petitioner as well as learned counsel for the complainant submits that there are cross-cases and the compromise has been arrived in between the parties. The petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.