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Judgment
7 paragraphs · 220 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.541/2019, registered at Police Station Civil Line, District Raipur, for the offence punishable under Sections 147, 149 & 302 of IPC.
As per the prosecution case, the incident happened on 14.09.2019 when the procession of immersion of Lord Ganesh idol was underway. During this procession, the deceased Sohail Kuraishi @ Chhota Monu injured one of the processionist by means of a knife. Thereafter, the crowd snatched away the knife from the deceased and the applicant Mukesh Yadav caused stab injury over his stomach near belly.
Learned State counsel would oppose the prayer for grant of bail.
Considering the fact that it was the deceased who initiated the quarrel/maarpeet by injuring one of the processionists and thereafter the crowd retaliated, it appears to be a fit case for grant of bail.
Accordingly, the bail application is allowed. The applicant is directed to be released on bail on his 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. He is directed to appear before the trial Court on each and every date given by the said Court.