- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Section 414 of the Indian Penal Code.
(3.) It is submitted by learned counsel for the petitioner that the only allegation in the F.I.R. against the petitioner is that a motorcycle alleged to be a theft article was purchased by him. The same was recovered from the possession of this petitioner. It is submitted by learned counsel for the petitioner that petitioner is in custody since 19.05.2010 i.e. for about seven months.;