SITARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. J. R. choudhary Advocate on behalf of the applicant Sitaram pertaining to FIR No. 338/2009 of Police Station Vaishali Nagar, Jaipur in the offences under sections 379 and 411 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been arrested in the offence under Section 411 of IPC. He is dealing in the business of sale and purchase of vehicles. Neither he is alleged to have stolen the vehicle nor is alleged to have received the stolen property, knowing it to be stolen or having reason to believe the same to be stolen. There is no other criminal case pending of alike nature against him in any court, hence, he may be granted indulgence of bail, as the police after completion of investigation has filed the charge-sheet in the court.