SANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Vijay Singh Shekhawat Advocate on behalf of the applicant Sandeep pertaining to FIR no. 80/2009 of Police Station Ashok Nagar, Jaipur in the offence under section 379 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 a jeep is alleged to have been recovered under Section 102 of Cr. P. C. Thereafter, the petitioner was arrested in this case and the theft of this jeep was attributed to the petitioner. He has been in custody since 12. 7. 2009. The police after completion of investigation has filed the charge-sheet in the court, which is pending trial, as such, he may be granted indulgence of bail.