BALRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Sunil Kumar Yadav Advocate on behalf of the applicant Balraj pertaining to f. I. R. No. 39/2009 at police station Behror, district Alwar, in the offences under sections 457 and 380 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 the petitioner has been in custody since 18. 01. 2009. The recovery of the stolen articles has taken place and no more recovery is required to be made from his possession. The petitioner is simple a driver of the vehicle and is in no way connected with the commission of the alleged offences of the instant case. The co-accused Raju has already been enlarged on bail by the co-ordinate Bench, hence, on the ground of parity, he may also be granted indulgence of bail.