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Judgment
A.S. Pachhapure, J.—The Petitioner in the co-brother of the injured. The facts reveal that on 27.11.2011 when the injured returned to the home he questioned the Petitioner as to why he did not attend the work and in this context there was a quarrel and the Petitioner is said to have caused, assault with a knife on the cheeks, neck and abdomen It is therefore that a complaint came to be lodged for the offence u/s 307 I.P.C
It is the submission of the learned Counsel that the Petitioner is innocent, he has not committed any such offence and has sought for the grant of the bail.
Having heard the learned Counsel for the Petitioner and also the learned High Court Government Reader, I am of the opinion that the incident was preceded by a quarrel and therefore the interest of justice demand for grant of bail, Hence, the petition is allowed.
The Petitioner is ordered to be released on bail on his executing a personal bond for a sum of Rs. 50,000/" with & solvent surety for the likesum to the satisfaction of the Magistrate/Sessions Court with further following conditions:
i) That the Petitioner shall attend the Police Station on every Sunday between 10.00 to 11.00 a.m. till the conclusion of the trial as undertaken by him.
(ii) He shall attend the Court regularly,
(i) He shall not directly or indirectly, make any inducements threat, or promise to any person acquainted with the facts of the ease so as to dissuade him from disclosing such facts to the Court or to any police officer.