Abdul Rafeek vs State Of Kerala
2022 Latest Caselaw 6966 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                      BAIL APPL. NO. 4474 OF 2022
      CRIME 227 OF 2020 OF VYTHIRI POLICE STATION, WAYANAD
  CRMC 324/2022 OF ADDITIONAL DISTRICT COURT (ADHOC)-II, KALPETTA


PETITIONER/S:

            ABDUL RAFEEK
            AGED 34 YEARS
            S/O ALAVI, KUZHIMATTUKALATHIL HOUSE, NARUKARAMELAKKAM,
            ERANAD, MANJERI.P.O.,MALAPPURAM,, PIN - 676121

            BY ADVS.
            A.RAJASIMHAN
            VYKHARI.K.U



RESPONDENT/S:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031


OTHER PRESENT:

            SMT. K.B. SONY (PP)




     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No.4474/2022                          -2-

                                      ORDER

This court had rejected the bail application of the petitioner by order dated

24.05.2022 in B.A. No.3681/2022, I see no change of circumstances warranting the

release of the petitioner on bail at this point of time. It is settled by the judgment of

the Supreme Court in Kalyan Chandra Sarkar v. Pappu Yadav; (2005)

KHC 605 = (2005) 2 SCC 42, that unless there is a substantial change of

circumstances warranting a different view being taken, successive bail application

cannot be entertained.

Bail application will stand dismissed.

Sd/-

GOPINATH P.

JUDGE

okb/16.6.22 //True copy// PS to Judge