PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. R. S. Tanwar Advocate on behalf of the applicant Pappu pertaining to F. I. R. No. 102/2009 of Police Station Sawar, District ajmer, in the offences under Sections 379, 411 and 413 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 main accused of this case are ramratan and Parmeshwar, from whose possession, the motor-cycle are alleged to have been recovered on 21. 07. 2009 at 10:10 am at Balpura triangle. The petitioner has been falsely implicated in this case and he has been in custody since 1. 5. 2009, hence, he may be granted indulgence of bail.