Sunil Hali, J. - (1.) BY means of this application, applicant has prayed for a direction to the Addl. Chief Judicial Magistrate IInd, Ballia to take an additional fresh bail bond from the applicant in Case Crime No. 725 of 2012, under Sections 41/411, 1/414 IPC, P.S. Kotwali Bansdeeh, District Ballia in the light of the order passed by this Court in Criminal Misc Bail Application No. 31255 of 2012 and thereafter change the Judicial Custody of the applicant to the custody of sureties i.e. on bail. Applicant is facing trial in Case Crime No. 725 of 2012, under Section 3/7 of Essential Commodities Act. It appears that applicant had obtained bail from this Court on 5.1.2012. It appears that the bail was obtained at the time investigation was under progress. After investigation, charge sheet has been filed under Section 41/411, 414 IPC.
(2.) IT is contended by learned counsel for the applicant that the bail application of the applicant was rejected by the court below against which revision was preferred before the Sessions Court which has also been rejected vide order dated 5.1.2013. Heard learned counsel for the applicant, learned A.G.A. and perused the material on record.
(3.) APPLICANT had obtained bail under Section 3/7 of E.C. Act during course of investigation from this Court. After investigation offence was changed to Section 41/411, 414 IPC and thereafter he moved a fresh bail application before the Trial Court which has been rejected. Revision against this also has been rejected.;