Kanwaljit Singh Ahluwalia, J. - (1.) The present bail application has been filed under Section 439 Cr.RC. for 1 grant of regular bail to the petitioner in a case arising out of FIR No.48/2013 registered at Police Station Mandawar Distt. Dausa for offences under Section 399, 402 & 411 of I PC and Section 3/25 of the Arms Act.
(2.) Counsel for the petitioner has submitted that police had received a secret information that accused are making preparation to commit dacoity. Counsel states that as per secret information, police reached the spot and apprehended Pappu @ Pappuram, Jagmohan and Kunj Bihari @ Hariom. Counsel for the petitioner has submitted that as per raiding party, petitioner had escaped from the spot. Counsel for the petitioner has submitted that three above named accused who were apprehended at the spot have been released on bail vide S.B. Criminal Misc. Bail Application No. 5594/2013, S.B. Criminal Misc. Bail Application No. 4935/2013 and S.B. Criminal Misc. Bail Application No. 4197/2013. Counsel for the petitioner has submitted that petitioner has been denied bail only on the ground that he has been involved in thirteen cases.
(3.) Admittedly, petitioner was not apprehended at the spot. Those who were arrested at the spot have been released on bail. No recovery has been effected from the petitioner.;