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Judgment
6 paragraphs · 257 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
The applicants have preferred this bail application under Section 439 of the CrPC, as they have been arrested in connection with Crime No.123/2020, registered at Police Station New Rajendra Nagar, District Raipur for the offence punishable under Sections 294, 147, 148, 149 & 307 of IPC and Sections 25 & 27 of the Arms Act.
At about 9 am on 13.04.2020, a dispute arose between two groups of vegetable vendors. Sandip Nag lodged the present FIR informing the Police that later in the day at about 3 pm, 30-40 persons formed unlawful assembly and reached the residential colony to attack their group with iron rod, stick, knife etc. Both the parties have lodged FIR against each other. Four accused persons in the present case namely Krishna Tandi, Balbhadra Deep, Raju Tandi and Champeshwar Deep have been released on regular bail by this Court vide order dated 21.05.2020 in MCRC No.2500/2020. The present applicants are in jail since 30.04.2020.
Learned State counsel would oppose the prayer for grant of bail.
Considering the entire facts situation of the case, this Court is inclined to release the applicants on bail. Accordingly, the application is allowed and the applicants are directed to be released on bail on each of them executing a personal bond for a sum of Rs.50,000/- with one surety for the like amount to the satisfaction of the trial Court. They are directed to appear before the trial Court on each and every date given by the said Court.