B.B.Agarwal, J. - (1.) This petition has been moved under section 482, Cr. P.C. for setting aside and quashing the order, dated 15.7.2005 passed by opposite party No. 2 as maintained in Annexure No. 1 to the petition whereby the application moved on behalf of the petitioners to allow them to remain on same bail bonds which were furnished by them in the present crime number under section 354, I.P.C. as their bail bonds under sections 376 and 511, I.P.C.
(2.) Heard Sri Umesh Chandra Singh holding brief of Sri Firoz Ahmad Khan from the side of the petitioners and Sri N.A. Siddiqui from the side of State.
(3.) It appears that a case was registered against the petitioners only under sections 354,143, 504 and 506, I.P.C. They were released on bail by the Magistrate concerned. In that case subsequently after investigation charge-sheet was submitted under sections 376, 511, 143, 504 and 506, I.P.C. The Magistrate took cognizance in the matter and issued summons for procuring attendance of the accused persons in the Court.;