- (1.) Heard learned counsel for the applicants on the Correction Application No.370622 of 2011 and the learned AGA for the State-respondent.
(2.) It appears that due to inadvertent mistake, the order of some other case has been transcribed in the present case, vide earlier order dated 20.10.2011.
(3.) Accordingly, the aforesaid order dated 20.10.2011 is hereby recalled and in its place, the following order is being passed:- "The applicants through the present application under Section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that they should be allowed to furnish fresh bail bonds in the newly added offence under Section 326 IPC, vide case crime no.90 of 2006, PS Bishanda, District Banda, as they have not misused the liberty of bail granted to them earlier for offence under Sections 323, 324, 504, 506 IPC in the same case crime number. The prayer of the applicants for the fresh bail bonds cannot be accepted. However, looking to the facts and circumstances of the case and also the fact that the applicants have not misused their liberty of bail granted to them earlier, I consider it proper to direct the Court below to dispose off the bail application of the applicants for the aforesaid offence, if possible on the same day. With the aforesaid direction, this application is finally disposed of.";