- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) The applicant through the present application under Section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with the prayer that the applicant be allowed to furnish fresh bail bonds in newly added Sections 467, 468 and 471 I.P.C., in Case Crime No. 863 of 2011, under Section 420, 504, 506 I.P.C. as he has not misused the liberty of bail granted to her earlier for the offence under Sections 420, 504, 506 I.P.C. in the same crime number.
(3.) The prayer of the applicant for the fresh bail bonds cannot be accepted.;