- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) This application u/s 482 Cr.P.C. has been filed with a prayer to allow this application and to direct the learned court below to accept the bail bond of the applicants in added Section 308 IPC in Case Crime No. 33 of 2006, P.S. Jalesar, District- Etah.
(3.) Earlier the applicants were granted bail under Sections 325, 323, 506 IPC, but subsequently, Section 308 IPC has been added in the charge-sheet.;