MAHENDAR KUMAR GOYAL, J. - (1.) The present criminal appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been filed in connection with FIR No.705/2019 registered at Police Station Beawar City, District Ajmer for the offence(s) punishable under Section(s) 323, 341, 307, 504 and 34 of IPC and Section(s) 3(1)(n), 3(1)(Ä) and 3(1) (C) of SC and ST (Prevention of Atrocities) Act, 1989.
(2.) It is contended by learned counsel for the appellants that after rejection of the earlier criminal appeals by this Court, the parties have arrived at amicable settlement. He submits that on the basis of compromise between the parties, offence(s) under Section(s) 323 and 341 read with Section 34 IPC has been compounded; but, qua Section 307 IPC, no cognizance has been taken on the compromise, the offence being non-compoundable. He submits that the parties are neighbourers and now, in the light of the compromise between the parties, there is no possibility of conviction of the appellant. He submits that in the wake of COVID-19, the trial is held up and is not likely to be completed in near future and therefore, prays for release of the appellants on bail.
(3.) Learned Public Prosecutor has opposed the appeal. Learned counsel for the complainant submits that he has no objection if the appellants are extended benefit of bail in the light of the compromise between the parties.;