G.P.Srivastava - (1.) -Heard learned counsel for the applicant and learned A.G.A.
(2.) ACCORDING to the prosecution case a theft was committed in the house of grandmother of the first informant in the night of 25/26.5.2006 by four persons including the applicant. The named F.I.R. was lodged in the next morning at about 9.45 a.m. On the same day, i.e., 26.5.2006 from the possession of the applicant in a white Plastic Bag a number of wearing clothes, bed sheets, pillow cover, shawl etc. belonging to the grand mother of the first informant were recovered. The recovered articles were identified by the complainant. Learned counsel for the applicant has argued that a telegram was given to S.S.P. Aligarh by the sister of the applicant on 26.5.2006 at about 16.00 hours wherein it was shown that the applicant was taken away by the police on 24.5.2006 at 9.30 p.m. The telegram was discarded by the learned court below. Besides that the telegram was sent after the named F.I.R. was lodged of the occurrence. There is no ground for bail. The application is rejected.;