MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri P.S. Sirohi Advocate on behalf of the applicant Aklesh Meena pertaining to F.I.R. No. 121/2008 at police station Mansarover, Jaipur, in the offence under Section 379 of IPC.
(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record. Learned counsel for the petitioner has contended that the petitioner has been falsely implicated and is in no way connected the commission of the offence of the instant case. He is an innocent person. He has been in custody for quite a long time, hence, he may granted indulgence of bail. Learned Public Prosecutor has opposed the bail application. Having considered the submissions made at the bar and scanned the relevant material on record, I do not feel inclined to grant bail to the petitioner and the same deserves to be dismissed. In the result, the bail petition filed under Section 439 of Cr.P.C. on behalf of the accused-petitioner Aklesh Meena stands dismissed.
(3.) HOWEVER, keeping in view the submissions made by the learned counsel for the petitioner, learned trial court is directed to expedite and conclude the trial within a period of two months.;