SHRAWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is the third bail application under Sec. 439 Cr.P.C. The petitioner was arrested in connection with FIR No. 113/2017, Police Station Gida, District Barmer for the offence under Ss. 363, 343, 323, 376(D)(2)(N) IPC.

(2.) Learned counsel for the petitioner states that similarly situated co-accused Chunni Lal @ Chuna Ram has already been granted bail by this Court vide order dtd. 9/7/2019 and the case of the present petitioner is not distinguishable from that of the co-accused. It is also submitted by counsel for both the parties that compromise has been arrived at in between the parties.

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