MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. A. Wahid Naqvi Advocate on behalf of the applicant Nisar Tilok pertaining to F.I.R. No. 144/2009 of Police Station Moti Dungari, Jaipur in the offences under Sections 379 of IPC.
(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 police after investigation, has filed the challan in the court. The case is pending trial which shall take time and 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 two 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 two 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 Nisar Tilok stands dismissed. ;