TAHIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.252/2019, registered at Police Station Sadar Pali, District Pali for the offences under Ss. 328, 411 and 379/120-B of the Indian Penal Code.

(2.) Learned counsel for the applicant invited Court's attention towards the relevant part of the charge-sheet and highlighted that at the time of the incident (commission of theft/robbery), the applicant was behind bars and the allegation leveled against him is that he was in constant touch (telephonically) with the main accused, namely, Shailesh, who had committed robbery.

(3.) Learned counsel for the applicant submitted that the main accused (Shailesh) has been enlarged on bail by the learned Additional District Judge vide order dtd. 3/3/2020.