HARISH KUMAR AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of Cr. Misc. No. 31780-M of 2000 filed by Harish Kumar and Kuldip Singh. On behalf of the State, it has been pointed out that both Harish Kumar and Kuldip Singh have already joined the investigation and Harish Kumar is not required any further. But the application of Kuldip Singh is opposed on the ground that on an earlier occasion this Court had on July 13,2000 received an application for grant of anticipatory bail filed by him. In this view of the matter, the order passed by this court on Sept. 12, 2000 in the case of Harish Kumar, is made absolute and the application of Kuldip Singh is dismissed, as according to the view taken in Chanchal Dutta Vs. State, 2000(1) R.C.R. (Crl.) 356, second application for bail is not maintainable.

(2.) In these circumstances, the application of Kuldip Singh is disposed of with the observation that in the event of his surrendering before the trial court on or before Nov. 13, 2000 at 10 A.M. and applying for bail, the said court will take steps for disposing of the application along with any request for custody that may be made by the Investigating Agency, as early as possible.

(3.) With the above directions, the petition stands disposed of.