DINESH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 92/2021 of Police Station Ghasa, Udiapur for the offences punishable under Ss. 3/7 of Essential Commodity Act and under Sec. 285 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that co-accused person namely Heera Lal has already been enlarged on bail. It is submitted that the offences are triable by magistrate and the petitioner is in custody since 28/9/2021 and trial will take its own time.