CHANCHAL DUTTA Vs. STATE

JUDGEMENT

(1.) IT is submitted by the learned Advocate for the petitioners that the application for anticipatory bail in respect of the present petitioners was earlier rejected by this Court on 7.7.1999 and inspite of that the present application for anticipatory bail has been filed on 11.8.1999 on the ground of availability of fresh materials. In our opinion, filing of second anticipatory bail application before the same Court on any ground whatsoever is not permissible under law, once the application for anticipatory bail has been rejected by that Court on merit. In that view of the matter we summarily dismiss the present application for anticipatory bail and direct that the petitioners should be forthwith taken into custody and then dealt with in accordance with law. Application dismissed.