KISHANA RAM Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. in connection with FIR No.30/2021 registered at Police Station Padu Kala, District Nagaur for the offence(s) under Ss. 427 and 379 IPC.

(2.) Learned counsel for the petitioners submits that a compromise has been arrived between the parties.

(3.) Learned counsel for the complainant does not dispute this fact of compromise taken between the parties.