LADU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 58/2019, Police Station Bhopalgarh, District Jodhpur, for the offences under Ss. 452, 354 and 323 IPC and Sec. 7/8 of the Protection of Children from Sexual Offence Act, 2012.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel appearing for the petitioner submits that the parties involved in the case are neighbours and the incident took place at the spur of moment and subsequently they have entered into a compromise.