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Judgment
Anjuli Palo, J
This is first application under section 439 of Cr.P.C. for grant of bail filed on behalf of applicants who are in custody in connection with Crime No.89/2020 registered at Police Station Tala, District Rewa (M.P.) for offence punishable under Sections 294, 323, 326, 506 & 34 of the Indian Penal Code.
As per the prosecution case, the applicants and other co-accused persons namely Ravi Kevat and Jaykaran Kevat committed marpeet with complainant by means of lathies and bricks, due to which, the complainant and other person sustained injuries.
Learned counsel for the applicants submits that both the applicants are lady and are in custody since 25.08.2020 and have been falsely implicated in this case. Due to Covid-19 pandemic, trial would take considerable time, therefore, it is prayed that the applicants be granted bail.
Learned Panel Lawyer for the respondent/State has opposed the prayer for bail application.
Considering the fact that there is open fight in between both the parties, in which, Sohani sustained injuries and it is also not clear from the contention of learned Panel Lawyer that doctor has found any fracture on any body part of Sohani, without commenting on the merits of the case, this application is allowed. It is directed that applicants namely Kumari Jaya Kevat and Smt. Poonam Kevat be released on bail on furnishing personal bond in the sum of Rs.40,000/- (Rupees Forty Thousand only) each with one solvent surety each, in the like amount to the satisfaction of the concerned trial Court for their appearance on the dates so fixed by that Court during trial.
The applicants shall comply with the provisions of Section 437 (3) of the Cr.P.C.
Accordingly, the application stands allowed and disposed of.
C.C. as per rules.