SHIV PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed under Sec. 438 Cr.P.C. by the petitioner apprehending his arrest in connection with F.I.R. No.245/2021, Police Station Bajju, District Bikaner, for the offences under Ss. 308, 325, 323, 341 and 34 of Indian Penal Code.

(2.) Learned counsel for the petitioner submits that the compromise has arrived at between the parties and no useful purpose will be served to send the petitioner behind the bars for an indefinite period. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has opposed the prayer for anticipatory bail. However, learned counsel for the complainant has concurred the fact of compromise arrived at between the parties.