SAKIL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. Abdul Kalam Khan Advocate on behalf of the applicant Sakil Khan pertaining to f. I. R. No. 243/2008 of police station Kishorpura, kota, in the offences under Sections 379 and 411 of IPC.

(2.) HEARD the learned counsel for the petitioner 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 falsely implicated in this case. Neither there is any evidence with regard to committing theft of the vehicle nor receiving the same, knowing it to be stolen or having reason to believe the same to be stolen. Hence, he may be granted indulgence of bail.