MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Sanjay Shrivastava Advocate on behalf of the applicant Brijesh pertaining to criminal case No. 706/1994 pending before Additional Chief Judicial Magistrate, No.1, Jaipur District, Jaipur in the offences under Sections 147, 451 and 323 of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record. Learned Public Prosecutor has opposed the bail application. Having considered the submissions made at the bar and scanned the relevant material on record, it is noticed that the petitioner is found to have absconding since year 2000. He has grossly abused the right of bail which was granted to him and thus, has hampered the trial of the case. In case, he is again granted bail then there is every apprehension that he may flee and again hamper the trial. Hence, I do not feel inclined to grant bail to the petitioner and the bail petition deserves to be dismissed. In the result, the bail petition filed under Section 439 of Cr.P.C. on behalf of the accused-petitioner Brijesh stands dismissed. However, keeping in view the submissions made by the learned counsel for the petitioner, learned trial court is directed to expedite the trial, as the petitioner has been in custody for quite a long time.;