SHASHIKANT BANTUGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the leaned Public Prosecutor and perused the material made available on record during the course of arguments.

(2.) Contention of the learned counsel for the petitioner is that the alleged offences have been committed by the accused under Sections 420 and 379 I.P.C. and the recovery has already been made. This is the first offence committed by the accused and he is in jail for the last more than two months. He undertakes that he will not commit any offence in future.

(3.) The learned Public Prosecutor has vehemently opposed the bail application.