- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail in a case registered under Sections 379 of the Indian Penal Code.
(3.) It is submitted by the learned counsel for the petitioner that although there is recovery of two motorcycles from the confessional statement made to the police by the petitioner and one of them was recovered from the conscious possession of the petitioner, for which the petitioner has remained in custody for about nine months.;