GANGA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 139/2022 of Police Station Khinvsar, District Nagaur for the offence punishable under Ss. 342, 343, 363, 366, 366-A, 494, 376(2)(N), 376(3) of IPC and Sec. 5L/6, 11/12 of POCSO Act and Sec. 9 and 10 Child Marriage Prohibition Act, 2006. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that now compromise has been arrived between the parties and challan of the case has been presented. 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 has opposed the bail application but learned counsel for the complainant concurs the fact of compromise.