- (1.) V. K. Chaturvedi, J. This revision is directed against order dated 4-12-2000 passed by Vth A. C. J. M. Aligarh in case No. 545 of 1997 under Section 307, I. P. C. where-by revisionists were directed to sur render before the trial Court.
(2.) HEARD Sri S. P. Srivastava learned Counsel for the revisionists and the learned A. G. A. It has been argued that a First Information Report has been registered on 25-6-1997 at crime No. 97 of 1997 under Section 307, 506, I. P. C. at police station Kotwali, District Aligarh. After receipt of a report from doctor, case mentioned above was converted into case under Sec tion 324,506,1. P. C. and the revisionists were released on bail by the investigating officer and the charge-sheet was also submitted under Section 324, 506,1. P. C. a copy of the charge-sheet is Annexure No. 4. After sub mission of the charge-sheet, investigating officer was changed and without obtaining any permission from the Court concerned or from senior police officer concerned, inves tigating officer submitted another charge- sheet under Section 307, 506, I. P. C. for the same offence. An application was moved by the revisionists before the Court con cerned with the prayer that one month time be allowed to them for obtaining bail order from the Sessions Judge. By the im pugned order application was rejected. Having heard learned Counsel for the parties and perusing materials on record and also taking into consideration the fact that the revisionists were admitted on bail in the case mentioned above by the investigating officer and they have not misused the liberty of bail. It will be just and proper that revisionists be allowed to continue on bail on their furnishing fresh bail bonds for the offences under Section 307, 506, I. P. C. It is accordingly directed that Vth A. C. J. M. , Aligarh will accept the fresh bail bond for the offence mentioned above and the revisionists shall continue to be on bail.
(3.) WITH these observations, revision is disposed of finally. Revision disposed of. .;