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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.15/2017, registered at Police Station Akola for the offences under Sections 323, 341 and 307 / 34 IPC and Sections 4 / 25 and 7 / 27 of Arms Act.
The incident appears to have happened at the spur of moment during a Barat procession. The injuries caused to Ganpat Lal, the first informant were found simple in nature upon medical examination.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioners (1) Gamer Lal, (2) Dinesh and (3) Dalpat arrested in connection with the F.I.R.
No.15/2017, registered at Police Station Akola shall be released on bail provided each of them furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.