KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 185/2022 of Police Station Karoi, District Bhilwara for the offences punishable under Ss. 458, 327, 307, 34 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsels for the parties jointly submit that a compromise has arrived at between the parties.

(3.) Learned Public Prosecutor opposes the bail application.