AMARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second attempt on the part of the petitioner to seek bail for an offence registered against him along with his coaccused under Sections 302/34/120-B IPC and under Sections 25 and 27 of the Arms Act.

(2.) No doubt, the first bail application filed by the petitioner was not dismissed on merit but was got dismissed as withdrawn. The order ofcourse is to this effect, but otherwise counsel for one of the co-accused of the petitioner, with which the bail application of the petitioner was earlier heard and listed before this court, was heard for quite some time and only thereafter the petitioner and his co-accused had withdrawn the application for bail. The petitioner has now again taken courage to file this second bail application by pleading some change in circumstances, where there is hardly any such change noticed or seen.

(3.) A perusal of the petition revealed that before making the present approach, the petitioner had filed a petition before Sessions Judge and has filed this petition after getting his petition for bail before Sessions Judge dismissed as withdrawn on 22.3.2012. It is noticed that after filing the second application before the Sessions Judge, the petitioner withdrew the same on 24.7.2012. It could be noticed from this order that other co-accused of the petitioner had also filed a fresh application for bail before the Sessions Judge. Once the bail petitions were filed before this court and the same were got dismissed as withdrawn by all the accused in this case, it was considered a bit inappropriate on the part of the petitioner and his coaccused to make yet another attempt for getting bail before the Court of Sessions. The Court, therefore, considered it appropriate to summon the case file, which has now been received.