MOHD ABBAS NEELGHAR Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 197/2019 of Police Station Savina, Distt. Udaipur for the offences punishable under Ss. 420 and 406 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the accused petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.