- (1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Sunil Jain Advocate on behalf of the applicant Sobhag Ram @ Sobhag Kir pertaining to case No. 706/1994 pending before the court of additional Chief Judicial Magistrate, No. 3, Kota for the offences under Sections 380 of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.
(3.) THE learned counsel for the accusedapplicant has contended that the petitioner remained absconding for 15 years. He has been in custody for the last seven months, hence, he may be afforded one opportunity to defend his case independently while remaining on bail.;