IMRATLAL VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Criminal Case Nos. 5563/95 and 5772/95.

(2.) MISC. Criminal Case Nos. 648/95, 5563/95 and 5772/95 have been referred to a Larger Bench by an Hon'ble Single Judge for resolving the controversy as to whether second application filed under Section 438 of the Code of Criminal Procedure after rejection of the first application would or would not be tenable. The controversy has arisen on account of the fact that Hon'ble Single Judge of this High Court (Hon'ble P. N. S. Chouhan, J.), placing his reliance on 1992 Cri. LJ. 2208, Malla Ramarao v. State, has held that second bail petition under Section 438, Criminal Procedure Code is not tenable. However, in 1993 Cr. L. J. at page 476, Dharmendra v. State of M. P. , it has been held by Hon'ble Shacheendra Dwivedi, J. that second petition under Section 438, Criminal Procedure Code would be tenable if the earlier petition has been withdrawn and consequently dismissed. In this authority, 1986 Cr. L. J. at page 279, Ram Sahodar v. State of M. P. has been relied upon for drawing an analogy between Sections 438 and 439, Criminal Procedure Code.

(3.) FOLLOWING question therefore has been referred to this Bench :