HARI SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) This is a third petition u/s 438 Cr. P. C. for grant of anticipatory bail in case FIR No.428/2001 u/Ss.420/466/468/471 IPC, P.S. P.S. Darya Ganj.

(2.) The petitioner's first application for grant of anticipatory bail in this Court, Crl.M(M)No.3571/03 was dismissed vide order dated 11.10.2003 by Hon'ble Mr. Justice O.P.Dwivedi, holding as under: "Petitioner is alleged to have misused forged order purporting to have been passed by Mr. Justice J.D. Kapoor, during the investigation, petitioner has handed over a copy of said order to the Police. Obviously, it is to be ascertained during the investigations from which source to procured the forged order. This will required, custodial investigation."

(3.) Thereafter petitioner moved second application for grant of anticipatory bail, being Crl.M.(M).No.748/2003, which came to be dismissed on 20.5.2003 on the ground that his earlier application for same relief had already been dismissed. The petitioner has not yet surrendered. Petitioner's case is that earlier full facts could not be brought to the notice of this Court.