PANKAJ BHANDARI,J. - (1.) The allegations in the FIR pertains to Sections 457, 380, 411 I.P.C.
(2.) The contention of learned counsel for the petitioner is that the co accused has been granted bail and there was no recovery made from the petitioner.
(3.) Learned Public Prosecutor has opposed the bail application. His contention is that there are seven case in which challan has been filed against the petitioner out of which five pertains to theft.;