EKKARI GHOSH ALIAS JITENDRA Vs. STATE

JUDGEMENT

(1.) The petitioner having failed to secure anticipatory bail on 21.2.1994, has again knocked on the door of the Court for anticipatory bail under Section 438 of the Cr. P.C.

(2.) The pivot of the claim is founded chiefly on twin grounds plus another ground of lessor momentum viz. omission to argue on inordinate delay, pendency of the civil litigation between the parties and the inaccessibility of the petitioner to the case record depriving him of excavating materials from the FIR of which he was not in possession thereof at the time of hearing the application by the earlier Division Bench.

(3.) The petitioner was constrained to renew his prayer for anticipatory bail for the emergence of new grounds.