CHANDAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. P. C. Sharma Advocate on behalf of the applicant Chandan Singh pertaining to F. I. R. No. 121/2009 at police station Taleda, District bundi, in the offences under Sections 379 and 511 of IPC and Section 136 of Electricity Act.

(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 parallel investigation cannot take place in both the offences under Section 379 of IPC as also Section 136 of Electricity act, 2003. It is alleged that the petitioner intercepted 33 Kv electricity line with a view to commit the theft of electricity lines and material, as a result of which, Shahjad died on the spot on account of electricity current, flowing in the wires and the petitioner sustained injuries. It is alleged that the petitioner made an attempt to commit theft. He has been in custody for quite a long time, hence, he may be granted indulgence of bail.