G.S. Ahluwalia, J
This second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 27/01/2021 in connection with Crime No.08/2021 registered at Police Station Bamorkala, District Shivpuri for
offence under Sections 376 and 450 of IPC.
It is submitted by the Counsel for the applicant that the police after completing the investigation has filed the charge-sheet.
Per contra, the application is vehemently opposed by the counsel for the State. It is submitted by the counsel for the State that filing of the charge-
sheet cannot said to be a change in circumstance.
Heard the learned counsel for the parties.
The Supreme Court in the case of Virupakshappa Gouda Vs. State of Karnataka reported in (2017) 5 SCC 406 has held as under:-
“12. On a perusal of the order passed by the learned trial Judge, we find that he has been swayed by the factum that when a charge-sheet is filed
it amounts to change of circumstance. Needless to say, filing of the charge-sheet does not in any manner lessen the allegations made by the
prosecution. On the contrary, filing of the charge-sheet establishes that after due investigation the investigating agency, having found materials, has
placed the charge-sheet for trial of the accused persons. As is further demonstrable, the learned trial Judge has remained absolutely oblivious of the
fact that the appellants had moved the special leave petition before this Court for grant of bail and the same was not entertained. Be it noted, the
second bail application was filed before the Principal Sessions Judge after filing of the charge-sheet which was challenged in the High Court and that
had travelled to this Court. These facts, unfortunately, have not been taken note of by the learned trial Judge. He has been swayed by the
observations made in Siddharam Satlingappa Mhetre [Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694 : (2011) 1 SCC (Cri)
514] , especially in para 86, the relevant part of which reads thus: (SCC p. 729)
“86. … The courts considering the bail application should try to maintain fine balance between the societal interest vis-à -vis personal liberty while
adhering to the fundamental principle of criminal jurisprudence that the accused is presumed to be innocent till he is found guilty by the competent
court.â€
Since, filing of the charge-sheet cannot be said to be a change in circumstance, on the contrary it indicates that the police has found some substance in
the allegations and the bail application of the applicant has been recently dismissed on merits by order dated 25/02/2021, no case is made out for grant
of bail to the applicant.
Accordingly, the application fails and is hereby dismissed.
