Baldev Ram vs State Of Punjab
2023 Latest Caselaw 11096 P&H

                                                  Neutral Citation No:=2023:PHHC:095547




                                                     2023:PHHC:095547
CRM-M-36042-2023(O&M)                                              -1-


       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                       CRM-M-36042-2023(O&M)
                                       Date of decision:-27.7.2023


Baldev Ram
                                                                  ...Petitioner


                    Versus


State of Punjab
                                                               ...Respondent


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



Present   : Mr.R.S. Mamli, Advocate
            for the petitioner.

             ****

H.S. MADAAN, J.(ORAL)

1. This second petition under Section 438 Cr.P.C. for pre-

arrest bail has been filed by the petitioner Baldev Ram. The first petition

bearing CRM-M-36703 of 2020 was dismissed vide a detailed order

dated 12.1.2021, copy of which has been placed on record by the

petitioner himself as Annexure P7.

2. Hon'ble Apex Court in 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

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Neutral Citation No:=2023:PHHC:095547

2023:PHHC:095547 CRM-M-36042-2023(O&M) -2-

No.2) is absconding and not cooperating with the 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."

3. Although learned counsel for the petitioner states that all

the other co-accused have been granted pre-arrest and regular bail but

that is not the reason to entertain the present second petition for pre-

arrest bail.

4. Therefore, the present petition is not maintainable and

stands dismissed accordingly.

                                                  (H.S.MADAAN)
27.7.2023                                            JUDGE
Brij

Whether reasoned/speaking :                Yes/No

Whether reportable                   :     Yes/No

Neutral Citation No:=2023:PHHC:095547

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