TEJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr.P.C. by Mr. Sunil Kumar Singodiya Advocate on behalf of the applicant Tej Singh Pertaining to F.I.R. No. 163/08 of police station Roopwas, District Bharatpur in the offences under Section 379, 411 of IPC and Section 3 of P.D.P.P. Act.

(2.) HEARD the learned Counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.

(3.) LEARNED Public Prosecutor has vehemently opposed the bail petition primarily on the ground that he has been facing investigation and trial in more than one criminal cases. He seems to be habitual offender and as such, his bail may be dismissed.