SHAN SINGH @ SHANA PARDHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, Shan singh, petitioner, is seeking anticipatory bail in F.I.R. No. 132 dated 27.11.1999 registered at police station Sahnewal, District Ludhiana under Sec. 15 of the N.D.P.S. Act on the ground that on 24.11.1999, he had sent a telegram to this court apprehending that he would be involved in a false poppy husk case.

(2.) The case against the petitioner was registered after he along with Kashmir Ram had succeeded in running away from the place where they along with Jagir Singh and Bhajan Ram were sitting on four bags each of which was ultimately found containing 40 kilograms of poppy husk.

(3.) The petitioners had initially approached this court through Crl. Misc. No. 1740-M of 2000 which was dismissed by T.H.B. Chalapathi, J. on 20.1.2000. He has now filed the present petition after a lapse of over seven months, the mere fact that he has been able to evade his arrest would not improve his case for the grant of anticipatory bail. According to Chanchal Dutta Vs. State 2000(1) RCR (Crl.) 356 second petition for anticipatory bail cannot be entertained. There is, therefore, no ground for grant the concession of concession of anticipatory bail to a person who is evading his arrest. Dismissed.