SATBIR KATARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure (in short, the Code) seeking anticipatory bail in the case F.I.R. No. 90 dated 12th March, 1995, Police Station Sohna, District Gurgaon, under Sections 302/120B/34, Indian Penal Code.

(2.) BEFORE dealing with the facts of the case it will be relevant to mention here that the petitioner had earlier filed three petitions bearing Cr.Misc. No. 4725-M of 1995, Cr. Misc. No. 5719-M of 1995 and Cr. Misc. No. 9834-M of 1995, seeking the same relief and all the petitions were dismissed. Cr.Misc. No. 4725-M of 1995 was dismissed by me on 21st March, 1995, and the following orders were passed :

(3.) FROM the orders mentioned hereinabove, it is evident that the first two orders, dated 21st March, 1995 and 5th April, 1995, contained reasons for rejecting the applications for anticipatory bail. Though none was present on behalf of the petitioner on 13th June, 1994, when the orders rejecting the third application were passed, but even this order contained reasons that two applications for anticipatory bail had already been declined. It may also be pointed out here that when the third application for grant of anticipatory bail was rejected on 13th June-1995, by H.S. Bedi, J., the fact regarding grant of anticipatory bail to coaccused Prem Singh Saini had already been brought to the notice of the learned Judge as is evident from the order passed on 6th June, 1995, in that case.