Nirmaljit Kaur, J. - (1.) This is second bail application under Section 438 Cr.P.C. The petitioner is apprehending her arrest in connection with FIR No. 31/2015, Police Station Degana, District Nagaur for the offences under Sections 420, 467, 468, 471, 474 & 120-B.I.P.C.
(2.) This is second anticipatory bail application filed by the petitioner. Her first bail application was dismissed as withdrawn with permission to surrender before the trial court. The present second bail application has been filed in view of the change in circumstances. It is contended that subsequently, in almost 99.5% cases of similar nature, the similarly situated Sarpanches have been released on anticipatory bail by subsequent orders. This is being continuously followed. There is nothing to distinguish the case of the petitioner from those.
(3.) However, this Court is still not inclined to accept the said argument as the first bail application of the petitioner was withdrawn at the behest of the learned counsel for the petitioner.;