ATAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is third application for bail on behalf of accused -applicant Atarsingh.

(2.) LEARNED counsel for the applicant argued that the applicant has been involved in a case along with two other co -accused persons, who are his brothers in Crime No. 160/95 under section 307/34 I.P.C. The case was later on converted to section 302/34 I.P.C., when the injured Rajendra died. The applicant was arrested on 24.12.1995.

(3.) LENGTHY argument has been advanced by the learned counsel for the applicant with respect to the fact that subsequent applications for bail can be moved even if earlier applications for bail were rejected. He urged that accused has got a valuable right of liberty mentioned in Article 21 of the Constitution of India. In support of his contention, he placed reliance on certain authorities, which are being dealt with hereinafter. He argued that there is no allegation that the applicant caused any injury. He is entitled to bail.