LAVJOT SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 22/2022 of Police Station Rayala, District Bhilwara for the offence punishable under Sec. 376 of IPC and Ss. 67 & 67A of IT Act.. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learnedcounsel for the petitioner submits that the prosecutrix is a major and now compromise has been arrived between the parties. Counsel further submits that challan of the\ case has already 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. Learned counsel for the complainant concur the fact of compromise.