Pradeep Kumar, J. - (1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.
(2.) THIS is an application for grant of regular bail to the Petitioner for the offence under Section 395 of the Indian Penal Code. It is submitted by learned Counsel for the Petitioner that the Petitioner is not named in the F.I.R. and subsequently Petitioner was arrested in the case. It is further submitted that he is an accused in several cases of like nature and nothing has been recovered from his possession nor anything was recovered at his instance and since the Petitioner has remained in custody four about seven months, he may be enlarged on bail.
(3.) LEARNED Counsel for the State has opposed the prayer for bail but admits that there is no recovery from the Petitioner and as per the criminal antecedent report sent from the police station there are eight cases pending against him in which 3/4 cases are of 395/392 of the Indian Penal Code and hence he does not deserve bail.;