- (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 396 of the Indian Penal Code.
(3.) It is submitted by learned counsel for the petitioner that Petitioner was not named in the F.I.R. and subsequently during investigation the petitioner was arrested along with coaccused Mukesh Ganjhu and from the possession of Mukesh Ganjhu some money was recovered which is said to be looted money and subsequently, police also recovered some articles on the basis of his confession. It is further submitted that petitioner is in custody since 04.07.2008 and in this case six witnesses have already been examined, but they have not supported the case and the coaccused Mukesh Ganjhu has already been granted bail by a Bench of this Court vide order dated 17.07.2009 in B. A. No. 4710 of 2009 and as such, he may be enlarged on bail.;