Ashok Menon, J.:— This is an application filed under Section 438 of Cr.P.C seeking anticipatory bail.
2. The applicant had earlier filed an application for anticipatory bail as BA No. 3846/2020 before this Court, and vide order dated 14.07.2020, his application for anticipatory bail was dismissed directing him to surrender before the investigating officer within two weeks and to apply for regular bail before the jurisdictional court as and when produced before that court. The applicant did not comply with the directions, despite more than a month elapsing. Now, the applicant has come up with a second application seeking anticipatory bail on medical grounds. He has produced a certificate regarding his treatment for intervertebral disc complaint, and that, he has been advised bed rest.
3. There are no medical records indicating that he is bed ridden and unable to move out of his bed. He has been recommended bed rest from 15.07.2020 onwards, which is on the very next day after the order of this Court. The attempt of the applicant is to avoid obeying the orders of this Court, which cannot be entertained. There are no changes in other circumstances which warrants a reconsideration of the earlier order.
4. The application is dismissed, and the Investigating officer concerned is directed to apprehend the applicant forthwith. He can apply for regular bail before the jurisdictional court, where he is at liberty to press the medical records into service for consideration of bail.
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