PARKASH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed 3rd time, under Sec. 482 of the BNSS, 2023 (earlier Sec. 438 Cr.P.C.), is for grant of anticipatory bail to the petitioner, who has been booked in a criminal case arising out of First Information Report, as detailed hereunder:- Name & age of Petitioner (s) FIR No. Date Sec. (s) Police Station District Parkash Singh, aged about 40 years 124 19/5/2025 109, 115(2), 191(3), 190, 351(2) of BNS and Sec. 25 of Arms Act Sadar Fazilka Fazilka

(2.) First anticipatory bail petition, i.e. CRM-M-32701-2025, filed by the petitioner Parkash Singh along with his other co-accused, was dismissed by the coordinate Bench of this Court (Manjari Nehru Kaul, J.) by passing a detailed order dtd. 10/7/2025 (Annexure P-14).

(3.) Learned counsel for the petitioner fairly concedes that second anticipatory bail petition, i.e. CRM-M-61195-2025, filed by the petitioner along with the other accused, was also dismissed by another coordinate Bench of this Court (Rajesh Bhardwaj, J.), vide order dtd. 8/12/2025 (Annexure P-15). While dismissing the said petition, the Court recorded a specific finding that there was no change in circumstances and successive anticipatory bail applications cannot be entertained on the specious plea of changed circumstances. Consequently, the said petition was held to be not maintainable, by placing reliance upon the judgment passed in the case of G.R. Ananda Babu v. State of Tamil Nadu, 2021 (1) RCR (Criminal) 843.