Mahesh Chandra Sharma, J. - (1.) This fourth bail application has been filed under Section 439 Cr.P.C. with the following prayer: It is, therefore, most respectfully prayed that his bail application may kindly be accepted and accused-petitioner may kindly be ordered to be enlarged on bail in terms of Section 439 Cr.P.C. during trial of this case. Accused petition shall be highly obliged forever, for this act of kindness. And it shall also be deemed that a chance is given to reform.
(2.) Brief facts of the case are that the complainant filed a complaint before the Chief Judl. Magistrate, Jaipur Metropolitan, Jaipur and same was sent for investigation under Section 156(3), and on the basis of aforesaid complaint, the police registered FIR being No. 80/2013 at P.S. Vidhayakpuri, Jaipur (South) on 1.4.2013 for the offences mentioned therein alleging that the petitioner and others have cheated the money for approximately Rs. 50.0 lacs for giving gold by way of digging. After lodging an FIR, the investigation started and during the period of investigation, police arrested the petitioner. Thereafter, the petitioner moved bail application before the court of Addl. Sessions Judge No.3, Jaipur Metropolitan, Jaipur but same was dismissed vide order dated 15.5.2013, operative portion of which is reproduced as under: ...[VERNACULAR TEXT OMITTED]...
(3.) Against the said order dated 15.5.2013, the petitioner preferred the first bail application before this court, and same was dismissed vide order dated 16.8.2013 with liberty to file fresh bail application before the trial court after filing of the challan.;