PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.4/2023 of Cyber Police Station, District Barmer for the offence punishable under Ss. 420, 467, 468, 471, 120-B IPC and Ss. 66-C, 66-D, of IT Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submit that offences are triable by the Magistrate and compromise has also been arrived at between the parties. The accused-petitioners are 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-petitioners.

(3.) Learned counsel for the complainant concurs the fact of compromise arrived at between the parties, however learned Public Prosecutor has opposed both the bail applications.