SWAMI PREMANANDA ALIAS PREMKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who is an accused in Sessions Case No. 7 of 1990, on the file of principal Sessions Judge, Pudukottai, has filed this petition for bail pending trial. On more than one occasion, the bail petitions filed by the petitioner were dismissed by this Court. The petitioner has filed special Leave Petition No. 448 of 1996, before the Supreme Court, against such dismissal order made by this Court in Crl. O.P. No. 7726 of 1995, on 5-12-1995.

(2.) Though, it was argued in detail by learned counsel appearing for the petitioner, before the Supreme Court, ultimately the S.L.P. was not pressed, since the Apex Court did not incline to disturb the order passed by this Court. The order of the Supreme Court, dated 1-3-1996, in the said S.L.P. is as follows :"

(3.) The petitioner having obtained the permission of the Apex Court, as early as on 1-3-1996 to move afresh before the trial Court, did not move till 30-4-1996. The summer vacation holidays for the year 1996 starts from 1-5-1996. The Additional District and Sessions Judge, Pudukottai, took charge of the vacation Court. At this stage, the petitioner filed this bail application before this Court, on 13-5-1996, saying that he could not move before the vacation Court, since the present vacation Judge of Pudukottai District, on earlier occasions had recorded the statements of approver in this case.