Rajinder Kaur vs State Of Punjab
2022 Latest Caselaw 10916 P&H

CRM-M-40865 of 2022                                                        1

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                          CRM-M-40865 of 2022
                          DATE OF DECISION :- September 09, 2022


Rajinder Kaur                                              ...Petitioner


                          Versus

State of Punjab                                            ...Respondent


CORAM: HON'BLE MR. JUSTICE H.S. MADAAN

Present:-   Mr. Vaibhav Narang, Advocate for the petitioner.
                       ***

This is second petition for grant of pre-arrest bail filed on

behalf of petitioner Rajinder Kaur in case F.I.R No. 233 dated 24.7.2020 for

offences under Sections 420, 406, 120-B IPC registered with Police station

Haibowal, Ludhiana. The first such petition was dismissed by this Court

vide detailed order dated 12.01.2021, copy of which has been placed on

record as Annexure P-5.

Learned counsel for the petitioner states that the petitioner has

come to this Court seeking pre-arrest bail on account of change in

circumstances since the matter has been compromised between the parties.

May it be so. The Hon'ble Apex Court in recent judgment G.R.

Ananda Babu Versus The State of Tamil Nadu & Anr. arising out of SLP

(Crl.) No. 213 of 2021 has observed as under :

"As a matter of fact, successive anticipatory bail applications

ought not to be entertained and more so, when the case diary

and the status report, clearly indicated that the accused

(respondent No. 2) is absconding and not cooperating with the

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investigation. The specious reason of change in circumstances

cannot be invoked for successive anticipatory bail

applications, once it is rejected by a speaking order and that

too by the same Judge."

Therefore, the present petition is not maintainable and stands

dismissed accordingly.

                                               (H.S. MADAAN)
                                                   JUDGE
September 09, 2022
p.singh


Whether speaking/reasoned                                  Yes/No

Whether Reportable                                         Yes/No




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