MANOJ AND ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A.

(2.) 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 be allowed to furnish fresh bail bonds in newly added Section 3(1)(5) of SC/ST Act, in Case Crime No. 1994 of 2008 under section 3(1)(5) SC/ST Act and sections 447, 452 IPC, as they have not misused the liberty of bail granted to them earlier for the offence under Sections 447, 452 IPC in the same crime number.

(3.) The prayer of the applicants for the fresh bail bonds cannot be accepted.