- (1.) Heard learned counsel for the applicant and the learned A.G.A. for the State and perused the record.
(2.) This is an application under section 482 Cr.P.C. for considering the bail prayer of the applicants Tej Pal, Brij Nandan, Suresh Kumar, Dharmendra and Shubham in case crime no. 280 of 2011, under sections 420, 418 I.P.C. and section 3/7 of Essential Commodities Act, P.S. Majhola,District Moradabad on the same day.
(3.) Learned counsel for the applicants submitted that the applicants are already on bail under sections 420 and 418 I.P.C. but the investigating officer added the offence under section 3/7 of the Essential Commodities Act in the charge sheet, therefore, the applicants are required to seek a fresh bail under the newly added section.;