RANGEEL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has moved the present petition under Sec. 438 of Code of Criminal Procedure (Cr.P.C. in short) for grant of anticipatory bail in FIR No.15/2022, dtd. 19/1/2022, registered under Ss. 304, 308, 328, 420, 468, 471, 201, 109 and 120B of the Indian Penal Code and Ss. 39, 40 and 41 of the H.P. Excise Act at Police Station Sundernagar, District Mandi.

(2.) The previous bail petition being Cr.MP(M) No.443 of 2022 instituted by the petitioner under Sec. 438 Cr.P.C. was dismissed by this Court on merits vide order dtd. 4/3/2022. Operative part of the order reads as under:-

(3.) Special Leave to Appeal (Cr.l.) No.2568 of 2022 preferred by the petitioner against the aforesaid order was dismissed by the Hon'ble Apex Court on 24/3/2022.