RAMCHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No. 288/2018 of Police Station Tibbi, District Hanumangarh for the offences punishable under Ss. 354, 504 and 34 IPC and Sec. 11 and 12 of POSCO Act. They have preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the victim in her statements recorded under Sec. 164 Cr.P.C. simply said that the petitioners have caught hold her hand and hair. It is submitted that there is no allegation that the petitioners have touched the private parts of the victim. It is also submitted that now the compromise have also been arrived at between the parties.