SHIVRAJ GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Rajesh Goswami Advocate on behalf of the applicant Shivraj Gurjar pertaining to FIR no. 69/2009 of Police Station Kotwali, Kota 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 the petitioner has been chargesheeted in the offence under Section 411 of IPC. He has been in custody since 17. 06. 2009. There is only one more criminal case pending against him. He is not habitual offender, as such, he may be granted indulgence of bail.