ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 168 dtd. 1/4/2022, under Ss. 420, 467, 468 and 471 IPC, registered at Police Station Pataudi, District Gurugram.

(2.) At the outset, it would be relevant note that the petitioner had filed a bail application before the Additional Sessions Judge, Gurugram and vide order dtd. 21/4/2022, the Additional Sessions Judge, Gurugram was pleased to dismiss the said anticipatory bail application. Thereafter, the petitioner had filed CRM-M-17504-2022, in which, the following order was passed by this Court on 28/4/2022: -

(3.) A perusal of the above order would show that the matter was argued and when this Court opined that it was not inclined to interfere in the matter, learned counsel for the petitioner, who had filed the first anticipatory bail, in order to avoid a detailed adverse order on merits, sought permission of this Court to withdraw the said petition. After a period of one month from the passing of the said order, the present petition has been filed through a different counsel. No subsequent event or change in circumstance, much less, substantial change in circumstance has been pointed out by learned counsel for the petitioner or averred in the present petition.