RASHEED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Ashvin Garg Advocate on behalf of the applicant Rasheed pertaining to F. I. R. No. 194/2009 of police station Galtagate, Jaipur in the offence under Section 381 of IPC.

(2.) HEARD learned counsel for the petitioner and the learned Public Prosecutor for the State and perused the record of the case.

(3.) LEARNED counsel for the petitioner has canvassed that two bales of clothes are alleged to have been stolen, which have been recovered from the possession of Jitendra and Saleem @ kallu. On the basis of statement of accused, naeem, the petitioner is found to have been made an accused of this case whereas there is no evidence on record, which could connect the petitioner with the alleged offence of the instant case. The petitioner is innocent and hence he be granted the indulgence of anticipatory bail.