- (1.) N. K. Mehrotra, J. Heard the learned Counsel for the applicants and the learned A. G. A.
(2.) THIS is a petition under Section 482 Cr. P. C. Initially bail was granted in case Crime No. 151 of 2002 under Sections 147, 323, 324, 452 IPC. Subsequently charge sheet was filed under Sections 325 and 308 IPC in addition to the earlier Section of IPC. After hearing both the parties, in any opinion, no further bail is required in the same crime if once bail is granted under Sections 147, 323, 324, 452 IPC. It will amount to unnecessary harassment. To secure justice and to avoid the harassment of the accused-appellant, I direct that the CJM will not exercise coercive process if the accused-applicants appear and furnish bail bonds under Sections 308 and 325 IPC in addition to the bail bonds earlier filed. In view of above, the petition is allowed. Petition allowed. .;