SHAILESH Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) This succession bail application has been filed by the applicant - convict through jail seeking suspension of sentence/ regular bail.

(2.) From the record, it is revealed that similar type of application was filed by the applicant - convict being Criminal Misc. Application (suspension of sentence) No. 2/2018 and this Court, vide order dtd. 14/11/2019, rejected the said application. The said order reads as under,

(3.) Thus when this Court has dismissed earlier bail application filed by the applicant by assigning reasons, in absence of any change of circumstances, we are not inclined to entertain this application. The present application is, therefore, dismissed