JAGDISH MAHALI @ RAMESHWAR MAHALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Public Prosecutor appearing for the State.

(2.) The petitioner has prayed for grant of regular bail in connection with Gamharia P.S. Case No.40 of 2017 (dated 04.06.2017) corresponding to G.R. No.552 of 2017, registered under Section 379 of the Indian Penal Code.

(3.) Learned counsel for the petitioner has submitted that petitioner has been made accused on the basis of remand from another case in a case of theft of two bikes. Learned counsel for the petitioner has submitted that petitioner is not named in the F.I.R. and there is no recovery from his possession. Learned counsel has fairly submitted that apart from the present case, petitioner is also accused in two other cases as mentioned in the impugned order. Petitioner is in custody since 07.07.2017.