Shaik Allavudin vs The State Of Andhra Pradesh
2022 Latest Caselaw 7096 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: CRIMINAL PETITION No. 7374 OF 2022

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

01. 15.09.2022 RC,J The learned counsel for the petitioner submitted that earlier this Hon'ble Court dismissed bail applications and this is successive bail application and brought to the notice of this Court judgment of the Hon'ble Apex Court in M. Jagan Mohan v. P.V. Mohan Rao reported in (2010) 15 SCC 491 and prayed to post this matter accordingly.

In respect of the successive bail applications, the principle laid down by the Hon'ble Supreme Court in M. Jagan Mohan v. P.V. Mohan Rao reported in (2010) 15 SCC 491 is that successive bail applications should be placed before the same Judge who had refused the bail in the first instance, unless that Judge is not available.

In view of the above principle laid down by the Hon'ble Supreme Court, the Registry is directed to post the matter before the appropriate Court after obtaining orders of the Hon'ble the Chief Justice.

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