MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Bheem Sen Advocate on behalf of the applicant Siraj @ Chigga pertaining to F.I.R. No. 271/2009 of Police Station Gumanpura, Kota in the offences under Sections 399, 402 of IPC and 3/25 and 4/25 of Arms Act..
(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 counsel for the petitioner has contended that he has been falsely implicated and is in no way connected with the commission of the offences of the instant case. The petitioner has been in custody for quite a long time, as such, he may be granted indulgence of bail. Learned Public Prosecutor has opposed the bail application primarily on the ground that ten other criminal cases of alike nature have been pending against him and he is a habitual offender, as such, bail petition may be dismissed. Having considered the submissions made at the bar and scanned the relevant material on record, it is noticed that he has been facing trial in ten more criminal cases of alike nature and he is a habitual offender, as such, 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 Siraj @ Chigga stands dismissed. ;