MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of third bail application filed under Section 439 of Cr.P.C. by Mr. Abhijeet Sharma Advocate on behalf of the applicant Jogendra pertaining to F.I.R. No. 237/2009 of Police Station Chidawa District Jhunjhunu, in the offences under Sections 482 of IPC and Section 136 and 137 of Electricity Act.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record. Learned counsel for the petitioner has reiterated those very arguments which were advanced at the time of arguing the first bail petition as also second bail petition and the same were taken into consideration by this Court. Learned Public Prosecutor has opposed the bail application. Having reflected over the submissions made at the bar and scanned the relevant material available on record including the bail orders dated 28.08.2009 and 12.10.2009 rendered by this Court, it is noticed hat the second bail petitoin was dismissed on 12.10.2009 and there has been no change in fact situation since then. The petitioner has come again after ten days sans there being any change in fact situation. Hence, I do not find any good ground to change my earlier view and the third bail petition filed on behalf of the petitioner also stands dismissed for those very reasons which were enumerated in the first and second bail orders.;