BASAYE KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.39/2014 of Police Station, Sankda, District Jaisalmer for the offence punishable under section 136 Electricity Act, 2003. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the petitioner has been implicated in this case on the basis of the statement of co-accused, however, no recovery has been effected at the instance of the petitioner.