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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the case diary.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.50/2017, registered at Police Station Arnod, District Pratapgarh for the offences under Sections 143, 147, 148, 149 and 307 IPC.
On going through the statements of witnesses Manish and Shrilal, it is apparent that the petitioner was unarmed in the incident and did not cause any particular injury to any of the members of the complainant party. Cross cases have been registered interse between the parties in relation to the same incident. The head injury inflicted to Parasmal is specifically attributed to Kanhaiyalal.
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 petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Vikram Singh arrested in connection with the F.I.R. No.50/2017, registered at Police Station Arnod, District Pratapgarh shall be released on bail provided he 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.