SUKHBIR KAUR Vs. HAZOOR SINGH

JUDGEMENT

(1.) THE private respondents are released on bail by the learned Additional Sessions Judge, Karnal vide his order dated 22.1.1997. This order was passed after the challan was produced. Earlier the private respondents were refused bail by the said Additional Sessions Judge on 20.9.1996. The Criminal Misc. 3378-M of 1997 is filed by the complainant while Criminal Misc. 4056-M of 1997 is filed by the State for cancellation of bail.

(2.) I have heard both these petitions together and they are being disposed of by this common judgment.

(3.) REGARDING the maintainability of the second bail application it has been held by the Supreme Court in the case of Babu Singh and others v. The State of Uttar Pradesh, AIR 1978 SC 527 that order refusing bail does not bar fresh application on later occasion giving more details, further developments and different considerations.