AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 333 wordsVivek Rusia, J
The M.Cr.C No.35719/2021 and M.Cr.C No.35710/2021 are repeat third bail applications filed by the applicant under Section 439, Cr.P.C. for grant
of bail in connection with Crime No.20/2021, Police-Station- Banganga, District- Indore for commission of the offence under Sections 307, 294, 506
and 34 of the Indian Penal Code and Section 25 of the Arms Act.
As per prosecution story, Jeetlal has lodged an FIR on 04.01.2021 that he was driving his auto rickshaw and returning from duty near Vijay Nagar
colony these two applicants came there and one of them inflicted an injury by knife. The entire incident was witnessed by two witnesses namely
Bharat Verma and Sonu.
Learned counsel for the applicants submits that the earlier bail applications of the applicants were dismissed as withdrawn by granting liberty to renew
prayer after recording the statement of the injured-Jeetlal. Now, the injured Jeetlal has been examined as PW-1 and he has failed to identify these two
applicants in DOCK identification. The Bharat Verma has also denied the involvement of these two applicants. Under these circumstances, learned
counsel for the applicants prays for grant of bail to the applicants.
Learned panel lawyer for the respondent/State has oppose the bail applications.
Considering the facts and circumstances of the case but without commenting on the merit of the case, the bail applications are allowed and they are
directed to be released on bail upon their furnishing personal bond in the sum of Rs.30,000/- (Rupees Thirty thousand only) each with surety in the like
amount to the satisfaction of the Trial Court for their appearance before that Court during the pendency of trial and shall also abide by the conditions
enumerated under section 437(3) Cr.P.C.
Before releasing the applicants from custody, the jail authorities are directed to medically examine them in order to rule out the possibility of COVID-
19 infections and shall comply with the direction given by the Hon'ble Apex Court in Writ Petition No. 1/2020.
Certified copy as per rules.