Kailash Prasad Deo, J. - (1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.
(2.) The petitioner has prayed for grant of regular bail in connection with Jharia P.S. Case No.28 of 2018 (dated 16.02.2018) corresponding to G.R. No.643 of 2018, registered under Section 379 of the Indian Penal Code.
(3.) Learned counsel for the petitioner has submitted that it is a case of theft of copper wire which has been recovered from the house of co-accused. Learned counselor has fairly conceded that petitioner is having one criminal antecedent and he is in custody since 23.02.2018.;