GOPAL SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.4/2022 of Police Station Shergarh, District Jodhpur for the offences punishable under Ss. 452, 323, 427, 327, 384/34 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the compromise has arrived between the parties. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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