VINOD S. BHARDWAJ , J.

1. The petitioner has approached this Court under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.247 dated 01.05.2022 under Sections 21(b) and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City Fatehabad, District Fatehabad.

2. It has been pointed out that the earlier petition seeking concession of anticipatory bail bearing No.CRM-M-20580-2022 was dismissed by this Court on 31.05.2022 after specifically noticing that there were two other cases in which the petitioner was involved in relation to the offences of NDPS other than two more cases under different provisions of law. It was in the said background and when being confronted with the same that the petition was withdrawn by the counsel for the petitioner. A second petition has now been filed by averring that the counsel was not aware of these facts and as such he has now completed his instructions in order to press the present petition. The same, however, is not a fresh cause of action giving rise to any right in favour of the petitioner to pray for the concession of anticipatory bail. The earlier petition having been withdrawn after noticing that the Court was not inclined to grant any indulgence, filing of a successive petition for anticipatory bail without any changed circumstances is an evident abuse of the process. Even though the Court would have ordinarily imposed cost for such an act, however, taking a lenient view in the matter, no such order is being passed.

3. The present petition is accordingly dismissed.