MOHIT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.97/2023, Police Station Sardarshahar, District Churu for the offences under Sec. 379 IPC.

(2.) Learned counsel for the petitioner submits that the parties have settled the dispute.

(3.) Learned Public Prosecutor opposed the prayer made by the learned counsel for the petitioner.