AMIR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Sec. 439 of Cr.P.C.

(2.) F.I.R. No.1/2017 was registered at Police Station Cyber Crime, Jaipur for offence under Ss. 419, 420, 467, 468, 471 and 120B I.P.C. and Sec. 66D of I.T. Act.

(3.) It is contended by the counsel for the petitioner that co-accused has been enlarged on bail. Parties have amicably settled the dispute. Compromise was filed before the Court below wherein complainant mentioned that he has no objection if bail application of petitioner is allowed as he has settled the dispute with the petitioner.