PURAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gajendra Kumar Jha, assisted by Mr. Ajit Ranjan Kumar, learned Counsel for the Petitioner and Mr. A.M.P. Mehta, learned Additional Prosecutor.

(2.) This is the 3rd attempt for grant of bail in a very short span of time. For the first time on 4.3.2010, the Petitioner's prayer for. bail was rejected by this Court in Cr. Misc. No. 421 of 2010. Without waiting for expiry of reasonable time, again the Petitioner approached this Court and by order dated 16.7.2010 vide Cr. Misc. No. 25285 of 2010, prayer for bail was rejected on second time.

(3.) Learned Counsel for the Petitioner has argued that in this case, out of 11 witnesses, six witnesses have already been examined on behalf of the prosecution and none of the witnesses have supported the prosecution case. Learned Counsel for the Petitioner submits that this is the changed circumstance for pressing the bail petition.