MANNI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending arrest in the FIR captioned above, on the allegations of accompanying one Kapil Sharma alias Mani Pandit, have come up before this Court by filing second application under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 12 of the bail petition, the accused declares that "No such or similar FIR is registered/pending against the petitioners."

(3.) Counsel for the petitioners submitted that initially, the petitioners had filed a similar application for anticipatory bail on behalf of both the accused. Vide order dtd. 9/9/2022 passed in CRM-M-40984-2022, this Court had dismissed the bail application. After that, the petitioners had filed CRM-43305-2022 in CRM-M-40984-2022 seeking recalling of the order on the grounds that they were entitled to bail on parity with co-accused, who had already been granted bail prior to the dismissal of the petition. Vide order dtd. 18/11/2022, this Court had passed the order and the same reads as follows: