HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State. Perused the order impugned.

(2.) It is contended by learned counsel for the petitioner that according to prosecution case, only small golden chain has been recovered from the petitioner. The present petitioner is behind the bars for last four months and the trial of the case is likely to take long time. The case is triable by Magistrate.

(3.) Having considered the totality of facts and circumstances of the case and taking into account the oral arguments advanced by both the parties, I think it just and proper to enlarge the accused petitioner on bail.