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Judgment
3 paragraphs · 111 wordsGopinath P, J
This Court had rejected the bail application of the petitioner by order dated 29.03.2022 in B.A. No.1531/2022, I see no change of circumstances warranting the release of the petitioner on bail at this point of time. It is settled by the judgment of the Supreme Court in Kalyan Chandra Sarkar v. Pappu Yadav; (2005) KHC 604 =(2005) 2 SCC 42, that unless there is a substantial change of circumstances warranting a different view being taken, successive bail application cannot be entertained. If there is any change of circumstances, it will always be open to the petitioner to approach the trial Court for bail.
Bail application will stand dismissed.