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Judgment
Mohammad Rafiq, J.—Heard learned Counsel for Petitioners, learned Public Prosecutor as well as learned Counsel for complainant and perused material made available to me during course of arguments.
Contention of learned Counsel for Petitioners is that dispute had taken place at marriage function. Petitioners and complainant are related to each other. Petitioners were invited in marriage by complainant and there they consumed liquor and then dispute arose. Cross FIR has also been filed. It is alleged that one of the member of complainant-party sustained fracture in right hand. Many other offences are bailable. Petitioners are in jail for last quite some time. There is no other criminal case ever registered against Petitioners.
Learned Public Prosecutor opposed the bail application.
After considering all the facts and circumstances of the case and without expressing any opinion on its merits and demerits, I deem it just and proper to allow this bail application. It is therefore ordered that accused-Petitioners, namely, (1) Avesh Son of Jagdish, (2) Jagdish Son of Kirodilal and (3) Pappu Son of Dorilal, all residents of Sanjay Colony, Okhla Phase II, Police Station Okhla, New Delhi and presently confined in Sub Jail Deeg, on bail u/s 439 Code of Criminal Procedure, in FIR No. 34/2011, Police Station Kaman, District Bharatpur, under Sections 323, 341, 325, 354 and 452 of the IPC, be released on bail provided each of them furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25,000/- each to the satisfaction of the trial court for their appearance on all subsequent dates of hearing and as and when called upon to do so.
The bail application stands disposed of.