SURESHPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, Sri A.K. S. Bais for the informant, Sri I.P. Srivastava the learned A.G.A. for the State and perused the record.

(2.) The instant application has been moved seeking anticipatory bail in light of the apprehension of the arrest of the applicants in Case Crime No.330 of 2019, under Sections 325 and 308 I.P.C., Police Station Nakud, District Saharanpur.

(3.) Although initially the first information report was registered for the commission of offences under Sections 147, 148, 149, 323, 504, 506 and 352 IPC, subsequently during the course of investigation and on further medical examination the offences under Sections 325 and 308 IPC have been added. It is not disputed that insofar as Sections as originally setforth in the first information report are concerned, the applicant has already been enlarged on bail by the Court below. The present application has been preferred only on account of the apprehension that in view of the addition of non bailable offences, the applicant shall now be arrested.