- (1.) KHEM Karan, J. Heard Shri Atul Mehtra, learned counsel for the petitioner and the learned counsel for the State on the application under Section 482 of the Code.
(2.) THE prayer is that the Court con cerned be directed to accept fresh bail bonds for the offence under Section 308/325 of I. P. C. in Crime No. 378-A of 2000 police station Handia, District Al lahabad. The learned counsel for the ap plicant has submitted that the applicants were enlarged on bail in the said crime, but subsequently police added Section 308/325 I. P. C. to the section already given in the First Information Report and this has necessitated the request for bail in those sections as well. Learned counsel for the State has no objection if the prayer is granted. Moreover once an accused has been released on a crime, normally the benefit of bail is not denied unless there is any serious change in the situation. So the application is allowed and the Court con cerned is directed to release the applicants on the same bail bonds which have already been furnished by the applicants in the said crime without taking the applicants in physical custody. Bail allowed. .;