RAMESH DAS Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 81/2019 of Police Station Rasmi, District Chittorgarh for the offence punishable under Ss. 379 of IPC and Sec. 4/21 MMDR Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the offences are triable by the Magistrate. 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.