Punjab-Haryana High Court
Swaran Singh Grewal vs State Of Punjab on 19 March, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-7286 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M- 7286 of 2012(O&M)
Date of Decision: March 19, 2012.
Swaran Singh Grewal.
...... PETITIONER(s)
Versus
State of Punjab.
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr. J.S.Gill,
Advocate, for the petitioner.
*****
RAM CHAND GUPTA, J.(Oral)
The present petition has been filed for grant of anticipatory bail to the petitioner under Section 438 of Code of Criminal Procedure in FIR No. 96 dated 03.06.2007, under Sections 467/468/471/120-B IPC, registered at police station Salem Tabri, District Ludhiana.
I have heard learned counsel for the petitioner and have gone through the whole record.
This is second application for anticipatory bail filed by the petitioner-accused. His earlier application for anticipatory bail was got dismissed as withdrawn from this Court after arguments by learned counsel for the petitioner vide order dated 17.02.2012 passed in Crl.Misc. No.M-4534 CRM No.M-7286 of 2012 2 of 2012. There is no change of facts of the case since dismissal of said anticipatory bail application except that petitioner filed another anticipatory bail application before learned Additional Sessions Judge, Ludhiana without disclosing the fact that his earlier bail application filed before this Court was got dismissed as withdrawn.
The present FIR is of the year 2007. Petitioner remained absconding and was declared Proclaimed Offender. Earlier he filed Crl. Misc. No.M-13556 of 2011 before this Court for quashing of order declaring him as Proclaimed Offender and however, the said petition was got dismissed as withdrawn with liberty to file a fresh one, as and when the petitioner comes to India and after coming to India petitioner filed another petition in which the operation of said order declaring him proclaimed offender was stayed.
However, in view of the fact that on similar facts, his earlier petition for anticipatory bail was got dismissed as withdrawn and he filed the present petition for anticipatory bail without there being any change of facts after dismissal of earlier application, he is not entitled for extra-ordinary relief of anticipatory bail.
Hence, without expressing any opinion on the merits of the case, the instant application for anticipatory bail filed by Swaran Singh Grewal is, hereby, dismissed being devoid of merit.
( RAM CHAND GUPTA ) March 19, 2012. JUDGE 'om'