SHABAHAT HUSSAIN @ SHABBU Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 1761/2010 Exemption as prayed for is granted subject to all just exceptions. The application stands disposed of. BAIL APPLN. 303/2010 Notice. Mr. Lau accepts notice on behalf of the State.

(2.) Learned APP for the State submits that stolen motor cycle has already been recovered from the possession of Mr. Rais Ahmed and in his disclosure statement he has named the present petitioner also as an accomplice in the theft. This fact has been noted by the learned Additional Sessions Judge in his order dated 11th February, 2010 while rejecting the anticipatory bail application of the petitioner. Considering all the facts and circumstances, this application is allowed. It is ordered that in the event of arrest of the petitioner, he shall be released on bail subject to his furnishing a personal bond in the sum ofL15,000/- with one surety of the like amount to the satisfaction of the arresting officer. Dasti.