ATHAR ALIAS MOHD ATHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Ajay Singh Advocate on behalf of the applicant Athar @ Mohd. Athar pertaining to f. I. R. No. 798/2005 at police station Nayapura, kota, District Kota, in the offences under sections 392/34 and 411 of IPC.

(2.) HEARD learned counsel for the petitioner as also learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the main accused of this case shahzad has already been enlarged on bail by the co-ordinate Bench. Only the recovery of mobile is alleged to have been made from his possession. The petitioner has been in custody for the last one month, hence, he may be granted indulgence of bail.