- (1.) BHAGWAN Din, J. Heard Sri Anurag Pathak learned Counsel appearing for the applicants.
(2.) EVIDENTLY, the applicants were granted bail in Crime Case No. 153 of 1996, under Section 198-A (2) of U. P. Z. A. and L. R. Act. by the A. CJ. M, Roorkee. After completing the investigation, the Investigating Officer submitted the charge-sheet under Section 198-A (2) of U. P. Z. A. and L. R. Act and S. C. S. T, Act. By means of this petition the appli cants pray for a direction to the Court con cerned to the effect that they may be re leased on furnishing fresh bail bonds on the same day. It is now well settled that once the accused had been granted bail in a crimi nal case, he need not to file fresh bail ap plication for grant of bail under an added section which though seems to be graver than the offence under which he has been granted bail that he is required to furnish bail bonds under the added section. I, therefore, allow the petition with the di rection to the court concerned to permit the applicants to furnish personal bonds and surety bonds without requiring them to move fresh bail application. .;