Kailash Prasad Deo, J. - (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) The petitioner has prayed for grant of regular bail, in connection with Jamua P.S. Case No. 133 of 2017, corresponding to G.R. Case No. 1629 of 2017, for the offence under Section 461, 379 of the Indian Penal Code.
(3.) Learned counsel for the petitioner has submitted that the petitioner is not named in the F.I.R. nor he has any criminal antecedent. The alleged article seized by the police has not been put to test identification parade to establish that the seized article is the subject-matter of this case. Learned counsel has submitted that the petitioner is in custody since 01.07.2017.;