A.P.Sahi, J. - (1.) The applicant is facing trial under Sections 379, 411, 420, 467, 468 and 471, Indian Penal Code The allegation against the applicant is that he had purchased a Pulsar motor-cycle bearing registration No. UP 32-B-A, 5616 about which had lodged an FIR on 27.12.2005 being Case Crime No. 385 of 2005 under Section 379, Indian Penal Code Police Station - Thakurganj, Lucknow alleging that his motor- cycle had been stolen. The vehicle had been insured with United India Insurance Co. Ltd. and after the final report had been submitted by the police, the applicant received a claim of Rs. 48,000/- from the Insurance Co. on account of loss of the vehicle.
(2.) The Station House officer, Police Station Aminabad, Lucknow registered an FIR on 13th June, 2007, against the applicant alleging that the applicant continued to be in possession of the said vehicle and that he had lodged a false FIR in order to obtain the claim of Rs. 48,000/-. This FIR was registered as Case Crime No. 144 of 2007.
(3.) The bail application was rejected by the learned Sessions Judge on 23.6.2007 whereafter the applicant has come up before this Court for grant of bail. During the pendency of the case, Sections 379 and 411 have also been added and the applicant has now been charge sheeted in all the Sections as indicated in the FIR coupled with Sections 379 and 411, Indian Penal Code Learned Counsel for the applicant contends that this bail application be treated also under the aforesaid added Sections as well.;