Shaikh Salim S/O. Shaikh ... vs The State Of Maharashtra
2021 Latest Caselaw 3984 Bom

                                                                         931.ABA.1153.2020.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                ANTICIPATORY BAIL APPLICATION NO.1153 OF 2020

              SHAIKH SALIM S/O. SHAIKH JAINODDIN AND ANR
                                      VERSUS
                        THE STATE OF MAHARASHTRA
                                         ...
                Advocate for Applicants : Mr. A.B. Ghule (Patil)
                  APP for Respondent/State : Mr. S.W. Mundhe
         Advocate for Assist to APP : Mr. I.I. Pathan h/f. Mr. M.H. Shaikh
                                         ...
                                CORAM        :    MANGESH S. PATIL, J.

                                    DATE     :    03.03.2021

PER COURT :

During the course of argument it transpires that this is a second attempt by the applicant to seek anticipatory bail from this Court. His earlier ABA No.529/2020 having been dismissed already.

2. Pertinently, the present Application is absolutely silent about even filing of such earlier Application and its rejection. Obviously, there is absolutely no whisper in the Application as to how there is any change in the circumstances since rejection of the earlier Application. The Supreme Court in the recent judgment in the case of G.R. Anand Babu Vs. State of Tamil Nadu; Criminal Appeal No.84/2021 (Arising out of SLP (Cri) No.213 of 2021 dated 28.01.2021 has depreciated such practice of filing successive applications for anticipatory bail without there being any apparent change in the circumstances.

3. Precisely for this reason even the learned Additional Sessions Judge has rejected the Application for anticipatory bail.

4. For all the above reasons the Application is rejected.

(MANGESH S. PATIL, J.) habeeb