MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. V.S. Badhwar Advocate on behalf of the applicant Sonu @ Ashish pertaining to F.I.R. No. 244/2009 of Police Station Sadar, Jaipur City (South), in the offence under Section 379 of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record. Learned counsel for the petitioner has contended that he has been falsely implicated in the case of theft of a motor-cycle. Whereas, he is totally innocent. He has been in custody for quite a long time, hence, he may be granted indulgence of bail. Learned Public Prosecutor has opposed the bail petition. Having considered the submissions made at the bar and scanned the relevant material on record, it is noticed that the recovery of the stolen property viz. Motor-cycle has been made at the instance of the accused petitioner. The spate of theft of motor-cycles has multiplied during last month in the city and such incidents of theft are on high rise, hence, with a view to put a check on it, it becomes necessary to exhibit serious concern. So far as the disposal of this bail petition is concerned, I without expressing any opinion on the merits of the case, do not feel inclined to grant indulgence of bail to the petitioner and the bail petition deserves to be dismissed. In the result, the bail petition filed under Section 439 of Cr.P.C. on behalf of the accused-petitioner Sonu @ Ashish stands dismissed. ;