AMIT JHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is a subsequent bail application filed by petitioner Amit Jha on the strength of observations made by the apex court in Tarun Tejpal vs. State of Goa, 2015 14 SCC 481. This court deems it appropriate to reproduce the entire judgment as under:

(2.) It stands clarified that reliance is laid only on the aforesaid decision and not on the decisions referred to and relied upon in the bail application. The said decision is based on the given facts and circumstances not laying down any specific principle of law.

(3.) It is not in dispute that earlier bail application filed by the petitioner came to be dismissed by this court vide judgment dated 1.4.2017, passed in Cr.MPM No. 309 of 2017, titled as Amit Jha vs. State of Himachal Pradesh. While dismissing the said bail application, this Court took into account the principles laid by the apex Court in Sanjay Chandra vs. Central Bureau of Investigation, 2012 1 SCC 40 and Vinod Bhandari vs. State of Madhya Pradesh, 2015 11 SCC 502.