ARJUN BHANOT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed their respective fourth and third petition under Sec. 438 read with Sec. 482 Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.348 dtd. 6/10/2014 under Ss. 420, 465, 467, 468, 471, 120-B and 201 Indian Penal Code, 1860 registered at Police Station Kotwali, District Bathinda, who apprehend their arrest by Police.

(2.) The above FIR was registered on the basis of the complaint given by complainant, namely, Sharan Dass (respondent No.2) and allegations as noticed by the learned Additional Sessions Judge, Bathinda in the order dtd. 10/11/2014 are as under:-

(3.) During the course of hearing, learned counsel for the petitioners were confronted with the maintainability of these petitions as their previous attempts to seek concession of pre-arrest bail had failed on all occasions on merits, but in response, learned counsel for the petitioners have submitted that these petitions are based upon changed circumstances, therefore, they are seeking indulgence of this Court once again. According to learned counsel for the petitioners, successive filing of petitions for bail are not prohibited as concession claimed relates to right to freedom contemplated by Art. 21 Constitution of India, therefore, the new grounds raised in these petitions be considered for grant of anticipatory bail to the petitioners.