GAJ SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and the learned Public Prosecutor for the State and perused the order of the learned Sessions Judge, Jodhpur as well as the case diary.

(2.) The manner in which the offence is alleged to have taken place and for the reasons recorded by the learned Sessions Judge, I am satisfied that it is not a fit case for bail under Sec. 438, Crimial P.C. The petitioner appears to have acted in a most high-handed manner and it is rot expected of an advocate to have acted for realisation of his alleged dues. Admittedly, he is keeping the moped in his custody. The moped and other goods have to be recovered. There is no document regarding the pledging of the moped with the petitioner. The petitioner was not even prepared to part with the moped after accepting the rent. Looking to the conduct of the petitioner, it would not be proper for this Court to allow this application under section 438 Crimial P.C.

(3.) The application for bail, is, therefore, rejected. Bail application rejected.