KULDEEP ALIAS ANOOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Vivek Goyal Advocate on behalf of the applicant Kuleep @ Anoop pertaining to f. I. R. No. 178/2008 at police station Lal Kothi, jaipur City (East), in the offence under Section 379 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. So far as the pendency of other six criminal cases against him is concerned, the petitioner was arrested on 18. 07. 2009 from central Jail, Jaipur and the FIRs lodged in between 9. 07. 2009 and 18. 7. 2009 with regard to the theft of two wheelers were attributed to the petitioner and thus, in nine days, he was arrested in six cases. The petitioner has been in custody for the last two months. The case is pending trial, which is likely to take time, hence, he may granted indulgence of bail.