BHUPENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 438 read with Section 482 of the Cr.P.C. for grant of anticipatory bail in FIR No.119/2010 lodged against him by Head Constable Ravinder Kumar, registered with PS IP Estate, ITO under Sections 109/436/147/148/149/186/353/332/427/120B/34 IPC.

(2.) Learned APP for the State points out an order dated 07.10.2010 passed in Bail Application No.1653/2010 filed by the petitioner, to state that an identical application for grant of anticipatory bail had been moved by him earlier, but the said petition was dismissed by a Single Judge, as being devoid of merits. He submits that there are no new facts that have been pointed out in the present petition, seeking the same relief.

(3.) On 20.10.2010, counsel for the petitioner had stated that though the aforesaid Bail application was dismissed by a Single Bench of this Court on 7.10.2010, but as a matter of fact, the petitioner is seeking a review of the said order as the same is silent on certain aspects so pointed out in the course of arguments. Having regard to the aforesaid submission, this matter was directed to be placed before the same Bench, subject to orders of Honble the Chief Justice.