DHARA SINGH ALIAS DARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr. P. C. by shri Vinod Kumar Sharma Advocate on behalf of the petitioner pertaining to F. I. R. No. 114/2009 of police Station Sheodaspura, District Jaipur in the offence under Section 136 of Electricity Act, 2003.

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

(3.) LEARNED counsel for the petitioner has canvassed that only 500-600 metre of Aluminium electricity Wire of L. T. Line is alleged to have been recovered from the petitioner and the petitioner has been in custody for quite a long time. The co-accused Bhura Khan of this case has already been enlarged on bail by this Court. Hence, on the ground of parity the petitioner may also be granted indulgence of bail.