MUNAF KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 40/2022 of Police Station Khanda Phalsa, District Jodhpur for the offence punishable under Ss. 376, 376(2)(N), 354-A, 354-D of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the prosecutrix was a major and now compromise has been arrived between the parties. Counsel further submits that 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.