TAJ ALI Vs. STATE OF U P

JUDGEMENT

(1.) G. Malaviya, J. Taj Ali and 31 others have moved this application under Section 482, Cr. P. C. with the prayer that they may be granted bail in Crime No. 128 of 1987 in which they had earlier been granted bail when the case was registered under Sections 147, 148, 149, 323, 324 and 109, I. P. C. and which now has been converted under Section 307, I. P. C. also.

(2.) HAVING heard the learned counsel for the applicants, I direct that in the event of applicants making an application before Sessions Judge, Bahraich to refix the amount of sureties in view of the case having been converted under Section 307, I. P. C. also by January 5, 1989 and thereafter, filing sureties to the satisfaction of C. J. M. , Bahraich by January, 10, 1989 the applicants shall continue to remain on the same bail which was granted to them in Crime No. 128 of 1987 earlier. Upto January 10, 1989 the applicants shall not be arrested in Crime No. 128 of 1987, an amount of the said crime having been converted to one under Section 307, I. P. C. also.