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Judgment
Heard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.15/2017, registered at Police Station
Akola for the offences under Sections 323, 341 and 307 / 34 IPC
and Sections 4 / 25 and 7 / 27 of Arms Act.
The incident appears to have happened at the spur of
moment during a Barat procession. The injuries caused to Ganpat
Lal, the first informant were found simple in nature upon medical
examination.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioners deserve to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioners (1) Gamer Lal, (2)
Dinesh and (3) Dalpat arrested in connection with the F.I.R.
No.15/2017, registered at Police Station Akola shall be released on
bail provided each of them furnishes a personal bond of
Rs.50,000/- and two surety bonds of Rs.25,000/- each to the
satisfaction of the learned trial court with the stipulation to appear
before that Court on all dates of hearing and as and when called
upon to do so.