Mussu @ Tufail And 3 Ors. vs State Of U.P. And Another
2013 Latest Caselaw 7067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 42133 of 2013
 

 
Applicant :- Mussu @ Tufail And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ajay Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard learned counsel for the applicants and learned A.G.A.

The applicants through the present application under Section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with the prayer that  the applicants may be allowed to furnish fresh bail bonds in  the newly added charge under Section 308 I.P.C. in Case No. 722 of 2013, arising out of  Case Crime No. 23 of 2013, under Sections 308, 325, 323 and 504 IPC as they have not misused the liberty of bail granted to them for the offences under Sections 325, 323 and 504 I.P.C. in the same crime number.

The prayer of the applicant for the fresh bail bonds cannot be accepted.

However, looking to the facts and circumstances of the case and also the fact that the applicants have not misused liberty of bail granted to them earlier, I consider it proper to direct the Court below to dispose of the bail application of the applicants for the aforesaid offence expeditiously.

With the aforesaid direction, this application is finally disposed of.

Order Date :- 21.11.2013

Abhishek Sri.