(1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record.
(2.) IT has been alleged that the applicant Gajjo was also arrested on 17.7.2008 by the police personnel. Thereafter, one motor cycle bearing No. U.P. 85-1490 was recovered from his possession. IT was further stated that the motor cycle aforesaid was stolen from Kosikalan Station.
(3.) AFTER considering the fact and circumstances of the case and submissions made by the learned counsel for the applicant and learned A.G.A., the bail application of the present applicants is allowed.