- (1.) HEARD learned counsel for petitioner, learned Public Prosecutor for the state and perused the relevant documents placed before me.
(2.) LEARNED counsel for the petitioner argued that the theft pertains to a mobile set from the shop and the accused petitioner was arrested after three months of the occurrence and one mobile set of Nokia made, has been recovered from his possession. Challan has been filed. The trial is likely to take quite some time. Hence the benefit of bail should be given to him.
(3.) LEARNED PP opposed the bail application but conceded the fact situation.;