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Judgment
Mahmood Ali Khan, J.—The petitioner is facing trial for charges u/s 412 IPC. The allegation is that one Shammi and co-accused Raju had committed robbery in the house of the complainant and had stolen Rs. 50,000/-. In cash and some jewellery and a mobile phone belonging to the complainant. Shammi is in jail. Co-accused Raju has not been arrested. This petitioner who was arrested by the police in a case u/s 41, Cr.P.C. made disclosure statement that he purchased one mobile phone from Shammi and Raju for Rs. 1000/-. Mobile phone belonging to the complainant was recovered from his possession evidence is being recorded.
Counsel for the petitioner has argued that even offence u/s 412 IPC, has not been made out. Charge has already been framed and the prosecution.
Considering that only one mobile phone was recovered from the possession of the petitioner I am inclined to grant bail to the petitioner.
In the totality of the facts and circumstances. I admit the petitioner to bail. Petitioner shall be released on bail on his furnishing a person bond in the sum of Rs. 15,000/- with one local surety in the like amount to the satisfaction of the trial court.
Petition stands disposed of.