RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Rajendra Yadav Advocate on behalf of the applicant Rajendra @ Raju pertaining to F. I. R. No. 244/2009 at police station Kotputali, District Jaipur, in the offences under Sections 136 of Electricity Act.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the JVVNL and learned Public Prosecutor appearing for the state and perused the material on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been in custody since april, 2009. His name does not figure in the first Information Report and 328 meters wire stolen from point P-C to LT line are alleged to have been stolen by unknown persons. Learned counsel has further contended that he has been falsely implicated in this case, hence, he may be granted indulgence of bail.