KUNWAR SINGH@KUNWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No.02/2016 was registered at Police Station Weir, District Bharatpur, for offences under Section 379 of IPC.

(3.) It is contended by counsel for the petitioner that co-accused Lakhan from whom the tractor was recovered has been enlarged on bail. He also had criminal antecedents. It is also contended that out of criminal antecedents pointed out, petitioner stands acquitted in 9 cases. The matter pertains to theft of tractor and FIR was lodged way back in the year 2016. Petitioner has remained in custody for a period of more than one year.