MAHESH CHANDRA SHARMA,J. - (1.) This bail application has been filed under Section 25 4 39 Cr.P.C.
(2.) Brief facts of the case as under:- "Jr. Engineer, JVVNL lodged a report at Police Station, Govindgarh under Section 136 of Indian Electricity Act. On the basis of said report, the investigation was commenced and during the course of investigation, the petitioner was arrested. He moved the bail application before the court below, but the same was dismissed. Hence, this bail application has been filed by the petitioner."
(3.) Learned counsel for the petitioner has contended that accused petitioners is in judicial lock up since 3rd July, 2014. He has drawn the attention of this Court on the judgment delivered by Hon'ble Apex Court in the case of Shri Thukchuk Lachungpa v. State of Sikkim reported in 2001(3) RLW 375(SC) and contended that on the basis of the aforesaid judgment of Hon'ble Apex Court, the petitioner should be released on bail. He has further drawn the attention of this Court on the order dated 29.9.2015 passed by the Coordinate bench of this Court in S.B. Cr. Misc. Bail Application No. 10281/2015, whereby the same accused Shankar has been released on bail in another FIR No. 137/0214 registered at Police Station, Govindgarh. He has further contended that petitioner is innocent, he has been falsely implicated in this matter and conclusion of trial will take time, and in this view of the matter, this bail application deserves to be allowed and the petitioner is entitled to be released on bail.;