MAHESH BHAGWATI, V.J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Anshuman Saxena, Advocate on behalf of the applicant Pappu Lal Pareva in FIR No. 52/2009 of police station Transport Nagar, Jaipur City (East) in the offences under Sections 383, 353, 332 and 365 of IPC.
(2.) HEARD the learned Counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material available on record. Learned Counsel for the petitioner has canvassed that he has been falsely implicated and is no way connected with the commission of the offence of the instant case. He has further contended that on the date of incident i.e. on 7th March, 2009 the owner of the Mini -Bus No. RJ -14 -PA -2467 namely Babu Lal Meena himself was driving the bus and Om Prakash was its conductor. The petitioner is not concerned with the alleged incident, hence, he deserves to be released on bail.
(3.) LEARNED Public Prosecutor has opposed the bail petition.;