- (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.725/2019 registered at Police Station Chirawa, District Jhunjhunu for the offence(s) under Sections 458 , 395 and 397 of IPC.
(2.) Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in Court.
(3.) Counsel for the petitioner submits that petitioner has been falsely implicated in this case. Counsel for the petitioner submits that there is no evidence on record connecting the accused petitioner with the crime, the only evidence collected during investigation is recovery of motorcycle, which was owned by the petitioner. It is also contended by learned counsel for the petitioner that no test identification parade was conducted nor any recovery of looted property was made at the instance of the accused petitioner. Charge sheet has already been filed. Counsel further submits that the accused petitioner is in judicial custody for last six months and completion of trial will take time. Therefore, he implored to grant of bail to the accused petitioner.;