MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri Sanjay Verma Advocate on behalf of the applicant Mahipal Singh pertaining to F.I.R. No. 127/2009 at police station Nasirabad Sadar, District Ajmer, in the offence under Section 379 and 427 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 primarily on the ground that five other criminal cases have been pending against him and he is a habitual offender, as such, the bail petition may be dismissed. Having considered the submissions made at the bar and scanned the relevant material on record, it is noticed that five other criminal cases have been pending against him. Hence, 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 Mahipal Singh stands dismissed.MUKESH_C_ ;