Kundan Singh, J. - (1.) -Heard Sri S.C. Yadav, learned counsel for the applicant, and Sri Suresh Narain Pandey, learned counsel for the complainant.
(2.) The learned counsel submitted that the applicant is involved in Case Crime No. 89 of 1995 under Sections 323, 324, 504 and 506 I.P.C. of Police Station Aurai, District Bhadohi and he has been granted bail vide order dated 17.5.95 by A.C.J.M. Gyanpur, District Bhadohi. On the receipt of supplementary medical report the police has added an offence under Section 307 I.P.C. also. the applicant has not misused or abused the privilege of bail. He apprehends his arrest by the police and he will have to suffer great harassment and irreparable loss. The learned counsel for the applicant prayed that the applicant may be allowed to remain on hail already granted to him and the applicant is ready to furnish fresh bail bonds under Section 307 I.P.C. also. The learned counsel for the applicant relied on the case of Ugrasen Singh and others v. State of U.P. and others, 1993 (30) ACC 531 in support of his submission.
(3.) I am of the view that if the applicant has been bailed out for the offences under Sections 323, 324, 504 and 506 I.P.C. and during the investigation he has not misused the same, he can be directed to file fresh bonds for the offence under Section 307 I.P.C. in the same case crime. The Magistrate concerned shall permit the applicant to file fresh bail bonds for the offence under Section 307 I.P.C. if he has not misused his bail granted to him for other offences during investigation.;