SUMARA MUMTAJBEN YUSUFBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, Mr. Vinod Maru for Mr. Gaurav Chudasama, learned advocate for the applicant.

(2.) Ms. Shruti Pathak, learned Additional Public Prosecutor, submitted that there shall never be successive anticipatory bail application when once the anticipatory bail application was heard on merits and the applicant preferred to withdraw the matter, which is as good as rejection.

(3.) In the case of Suresh Chand And Ors. vs State Of Rajasthan, decided on 14.03.2001 by Rajasthan High Court, the issue of maintainability of second anticipatory bail was considered, and it has been observed in paragraphs 9, 10 and 11 as under: