ARUNA PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with FIR No.437/2019 lodged at Police Station Udaimandir, District Jodhpur for the offences under Ss. 420, 467, 468, 471, 120-B of IPC.

(2.) Learned counsel for the petitioners submits that compromise has arrived between the parties and petitioners have already joined the investigation. In such circumstances, no useful purpose would be served by sending the petitioners behind the bars for indefinite time. Thus, the petitioners may be released on anticipatory bail.

(3.) Learned Public Prosecutor has opposed the prayer for anticipatory bail but learned counsel for the complainant concurs the fact of compromise.