PAWAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The bail application, is, suffering judicial incarceration, for, his allegedly committing offences, constituted under Section 3(1)(w)(i), of, the Scheduled Caste and Scheduled Tribe Prevention of Atrocities Act, and, under Sections 363, 366, 342, besides, under Section 376, of, the, IPC, qua, wherewith, FIR No. 28/2019, of, 13.2.2019, stands, lodged, in, Police Station, Theog, District Shimla, H.P.

(2.) Prior to the extant application becoming instituted, the, bail applicant, also instituted, Cr.MP(M) No. 496, of, 2019, and, Cr.MP(M) No. 1053, of, 2019, before this Court, and, upon, both, the, afore applications, this Court, had, accepted, the, prayer made, by, the, counsel, for, the, bail applicant, to, permit him, to, withdraw, the, afore constituted bail applications. However, liberty Court, at, an, appropriate stage. became granted, to, the bail applicant, to, re-motion, this

(3.) The learned Additional Advocate General, hence, submits, that, the, afore liberty granted to the bail applicant, under, the, afore previous orders, as, made, upon, the afore applications, rather to, re-motion this Court, at, an, appropriate stage, would, facilitate the bail applicant, to re-motion this Court, only, upon, evident change, of, circumstances, rather occurring, since, the, dismissal, of, the, earlier bail applications, and, upto the institution, of, the, extant bail application, hence, before this Court. He submits, that, since no change, of, circumstance, has, occurred since then upto now, thereupon, the extant bail application, deserves dismissal.