A.P.Sahi, J. - (1.)Heard learned Counsel for the applicant and learned A.G.A. for the State.
(2.)Learned Counsel for the applicant has urged that the applicant has been falsely implicated and even otherwise the applicant has remained in jail for about 2 months and that there is a joint recovery from the applicant. It is further stated that the applicant is entitled to the benefit of Sec. 437 Cr. P.C.
(3.)Keeping in view the aforesaid facts, the applicant is entitled for bail.