NOORULLAH Vs. STATE OF U P

JUDGEMENT

(1.) R. P. Shukla, J. This is an application under Sec. 482, Cr. P. C. praying to quash the charge-sheet, dated July 24, 1987, vide charge-sheet, dated July 24, 1987 applicants have been charge-sheeted for offences under Sections 395 and 397, IPC. This is the supplementary charge-sheet to the earlier charge-sheet submitted against the applicants on August 4, 1988 only under Section 433, I. P. C. On the earlier charge-sheet, the applicants were granted bail on 30th April, 1987 and there is nothing to indicate that they ever abused or misused the liberty that was granted to them. In the circumstances, I am constrained to observe that the Magistrate shall allow the applicants to remain on the bail despite the supplementary charge-sheet or he may ask them to file first bonds for the amount he may please to order.

(2.) WITH the aforesaid direction, this application is dismissed as no case for interference under Section 482, Cr. P. C. is made out. Bail granted but petition dismissed. .