Poonam Srivastava, J. - (1.) Heard Counsel for the applicant and learned A.G.A.
(2.) A first information report was registered at Case Crime No. 58 of 2004 under section 307, I.P.C. against the applicant. The applicant has been granted bail by this Court vide order dated 4.8.2005 passed in Criminal Misc. 2nd Bail Application 4016 of 2005, a copy of which is annexed as Annexure No. 5 to the affidavit filed in support of this application. After lapse of six months, the victim died and the case has been converted under section 302, I.P.C.
(3.) I dispose of this application with a direction that in the event the applicant appears within three weeks from today before the concerned Court and furnishes fresh bail bonds with adequate sureties in respect of newly added section 302, I.P.C. arising out of Case Crime No. 58 of 2004, under sections 307 and 504, 1.P.C., P.S. Ram Chandra Mission District Shahjahanpur. the same shall be accepted and he shall not be sent to jail where-after order issuing non-bailable warrant against the applicant shall kept in abeyance. Application Disposed Off.;