HARSH SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 259/2019 of Police Station Amba Mata, District Udaipur, for the offence punishable under Ss. 382, 395 and 412 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the allegations against the accused petitioner is for the offences under Ss. 411 and 412 IPC and 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.