NARENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.47/2022 Police Station Piparcity, District Jodhpur for the offences punishable under Ss. 363, 366(A) and 376(D) of IPC.

(2.) Learned counsel for the petitioner submits that compromise have been arrived between the parties and prosecutrix herself mentioned in the affidavit that no occurrence had taken place. The accused-petitioner is behind the bars 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 opposed the bail application.