(1.) RULE. Mr. Kapur the learned A. P. P. waives service of the rule for the State. By consent, rule is fixed forthwith.
(2.) HEARD Mr. Choubal, the learned advocate for the applicant and Mr. Kapur the learned A. P. P. for the State.
(3.) THE learned A. P. P. Mr. Kapur has vehemently urged that as found from the papers of investigation, the applicant is the leader of the Gang and he has instigated the other accused in committing the offence and there is a clear role attributed to the applicant and accordingly he submitted that the learned Judge has rightly rejected the application for bail of the applicant.