COURT ON OWN MOTION Vs. NARAYAN KUMAR DAS

JUDGEMENT

(1.) THIS petition had been registered suo -motu by the Court on its own motion because of the following reasons: -

(2.) THEREAFTER , this Court had directed that both the bail applications being Bail Application No. 359 of 2014 and Bail Application No. 381 of 2014 be called for so as to reach today. Notice was also issued to the respondent -bail petitioner.

(3.) MY attention has been drawn to the second bail application which was filed on 25 -11 -2014. In the said bail application, there is specific averment about the earlier bail application being filed and in fact, the copy of the order rejecting the bail petition has also been annexed with the second bail application. The bail petitioner in the second bail application had stated that some documents and statements were not incorporated in the first bail application and those may be taken on record for deciding the said bail application. There are a large number of documents filed with the second bail application which were not filed with the earlier bail application. The bail petitioner had, therefore, tried to make out a ground that due to these changed circumstances, he was entitled to bail despite the fact that his earlier bail application had been rejected. As I have already observed in my previous order, a second bail application is maintainable but the bail petitioner must show that there are changed circumstances which entitled him to grant of bail.