SATNAM SINGH @ BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These two connected petitions, one under Section 438 of the Code of Criminal Procedure ('Cr.P.C.' for short) and another under Section 482 Cr.P.C. filed by the same accused in the same FIR, are being decided together by way of this common order.

(2.) Petitioner, by way of instant second petition under Section 438 Cr.P.C. seeks anticipatory bail in FIR No.62 dated 15.5.2014, registered under Sections 148, 307, 323, 324 and 506 read with Section 149 IPC and under Sections 25 and 27 of the Arms Act, at Police Station, Dasuya, District Hoshiarpur.

(3.) Learned counsel for the petitioner submits that although petitioner earlier approached this Court by way of CRM-M-20573-2014 (Satnam Singh @ Bittu v. State of Punjab) which was dismissed vide order dated 10.11.2014 (Annexure P-12), yet he is entitled to maintain his second petition under Section 438 Cr.P.C., in view of the changed circumstances.