MAHENDAR KUMAR GOYAL,J. - (1.) The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.862/2018 registered at Police Station Jawahar Circle Jaipur, District Jaipur City (East) for the offence under Section 379 of IPC.
(2.) It is contended by learned counsel for the petitioner that after recovery of 4 motor cycles at his behest under Section 102 Cr.P.C. on 02.10.2020, falsely implicating in the present case, he has been arrested on 07.02.2020. With regard to criminal antecedents, he submitted that the petitioner is on bail in other cases. He submitted that the petitioner is an accused under Section 411 IPC, offence is triable by Magistrate and prayed for release of the petitioner on bail.
(3.) Opposing the second bail application, learned Public Prosecutor submitted that the petitioner is a habitual offender and has following criminal cases registered against him:- ' Serial No. Case no. and date Section(s) Chalan/F.I.R. Police Station 1. 25/16 date 05.02.2016 379 IPC Pending in Court Motidugri Jaipur East 2. 299/19 379 and 411 IPC Pending in Court Bajaj nagar Jaipur East 3. 393/16 379 IPC Pending in Court Malivay nagar Jaipur East 4. 862/18 379 and 411 IPC Chalan no.193/20 date14.10.2020 Jawahar circle Jaipur East 5. 303/15 379 IPC Pending Muhane Jaipur South ;