In a big crowded city like Bombay cases of picking pockets of unwary public are as common as any other offences. Picking other’s pocket is an old method of committing theft in an open place, and the offence is made, punishable under S. 379, I. P.C., although the word pickpocket does not appear in that or any other section of the Code. Now, the offence of theft is a non-bailable one. Nevertheless the Courts invariably grant bail to an accused person indicted of theft, where the property involved has been fully recovered. Even where the property is not completely recovered, the Courts more often than not pass a bail order in favour of the accused. It is only in those cases where the property alleged to have been stolen is considerable and the bulk of it is untraced that the magistrates generally refuse bail so as to enable the police to recover more property if possible. Where, however, the whole of the property stolen is recovered, there is no purpose in detaining the a ....