Shiv Shanker, J. - (1.) THIS is second bail application moved on behalf of ap plicant Kamlesh Kumar son of Chhangoo Lal in Case Crime No. 7 of 2006 under sec tions 498-A, 304-B IPC and 3/4 D.P. Act, P.S. Palari, District Chitrakoot. His first bail application has already been rejected by this Bench vide order dated July 6, 2007 in Crl. Misc. Bail Application No. 26689 of 2006 on merit of the case.
(2.) HEARD learned Counsel appearing on behalf of the applicant and learned A.G.A. It is contended by learned Counsel for the applicant that in the earlier filed bail application, much discussion has occurred on the issue that the door of the room, where the deceased was found, was locked from outside or inside. As soon as this inci dent occurred, the matter reported to the police of P.S. Pahari, District Chitrakoot by the applicant side. A true copy of G.D. en try No. 20 dated 31.1.2006 of P.S. Pahari, District Chitrakoot is on record as Annex-ure-2. On receiving the information, S.O., Sri K.D. Singh reached at the place of inci dent and completed the inquest proceeding of the deceased Smt. Chandra Kiran. After completion of the inquest proceeding, he went off and prior to leaving the place of incident, he locked the room from outside. In this regard, a true copy of the G.D. entry dated 1.2.2006 of P.S. Pahari, District Chi trakoot is on record as Annexure-3. It is further contended when S.O, Sri K.D. Singh left the place, then this place of incident was again visited by C.O., who made local inspection of the area, prepared site plan after opening the room and handed over the keys to landlord. A true copy of G.D. entry No. 25 dated 2.2.2006 is also on record as Annexure-4. Therefore, it is crystal clear that when the C.O. reached at the place of incident for preparing site plan, he found the room locked outside, which was locked by S.O., Sri D.K. Singh himself and none else outside of the room. Therefore, theory of locking door of room of deceased, where the deceased was burning from outside at the time when in cident occurred, is false. The lock found by C.O. was actually place there by the S.O. and not by the applicant or any in-laws. It is further contended that the applicant could not get copies of these general diary entries at the time of hearing of first bail application, hence, he could not present the same here before this Court at the time of consideration of first bail application of the applicant. Therefore, no case of dowry death is made out and applicant's bail ap plication is liable to be allowed. A.G.A. has urged that there is no fresh ground in the second bail application and it is also liable to be rejected.
(3.) IN dowry death, homicide and suicide, both come within the category of unnatural death. IN such circumstances, there will be no effect either the deceased committed suicide by locking the door in side or was murdered by the accused by burn injuries. The applicant is the husband of the deceased. She has died within seven years of her marriage as unnatural death by burn injury at the house of her husband. She was subjected to cruelty due to non-fulfilment of demand of dowry. Later on, she died due to burn injuries, which is un natural death. The first bail application of the present applicant has already been re jected by this Court by passing the detailed order. After rejecting the first bail applica tion of the present applicant, there is no fresh and good ground in the second bail application. It is worthwhile to mention here that when the first bail application has al ready been rejected by the Court and any ground, which was existed in the first bail application, the same ground cannot be taken in another bail application. Meaning thereby, all the grounds are existed before moving the first bail application of the ac cused, however, if some grounds were taken and some grounds were not taken in the first bail application, the grounds, which were not taken in the earlier bail application cannot be taken into considera tion by filing the second bail application after rejecting his first bail application. Af ter rejecting the first bail application, the new and fresh grounds can only be consid ered and such bail may be granted. The rejection order passed in the first bail ap plication reveals that the question of lock ing the door from outside or inside has al ready been considered. The general diary, as contended by learned Counsel for the applicant, was already in existence at the time of moving the first bait application even then this ground cannot be considered in second bail application, therefore, there is no fresh and good ground after rejecting his first bail application. In such a circum stances, the contention made by the learned Counsel for the applicant has no force and his second bail application is also not liable to be allowed.;