B.K.Shrivastava, J. - (1.)Arguments heard on the application filed under Section 439 of Cr.P.C. on 15.09.2020 for grant of bail on behalf of applicants Ajay Chamar, Balram @ Ballu, Mukesh @ Mantri Choudhary, Angad @ Chhotu and Hanmat @ Hallan Choudhary who are confined in custody since 01/09/2020 in connection with the Crime No. 503/2020 registered at Police Station Jabera, District Damoh for offences punishable under Sections 147, 353, 294, 324, 323, 332 and 333/34 of I.P.C.
(2.)It appears from the case diary that the grievous hurt has been caused to Joginder Singh by the help of Axe. Sharda Choudhary is the main accused who was coming with the motorcycle along with the woods and when complainant Joginder Singh 'Forest Guard' tried to stop him, then upon the instigation of the present applicants, Sharda Choudhary caused grievous injury to Joginder Singh by the help of Axe. There is no allegation against any of the applicant that they caused any physical injury to the complainant. They only instigate Sharda Choudhary and also gave the threat to the complainant. There is no any criminal background of any of the applicant.
(3.)Therefore, looking to the overall circumstances of the case, without commenting on the merits, the application is allowed. It is directed that the applicants shall be released on bail on their furnishing a bail bond worth Rs. 30,000/- (Rupees Thirty Thousand only) each and a personal bond of the same amount to the satisfaction of the trial Court.