- (1.) Heard the learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) Petitioner has been made accused for the offence under sections 379/411 of the Indian Penal Code in connection with Nirsa P.S. Case No. 33 of 2011 corresponding to G.R. No. 677 of 2011. Petitioner was apprehended by the police for committing theft of Iron by cutting the same through gas cutter. Learned counsel for the petitioner submits that petitioner has been falsely implicated in the case.
(3.) Learned A.P.P. has opposed the prayer for bail. In the facts and circumstances of the case, I am inclined to release the petitioner on bail.;