Ravindra Singh, J. - (1.) Heard learned Counsel for the applicant and the learned A.G.A. and Sri Anuraj Upadhyay learned Counsel for the complainant.
(2.) It is submitted by learned Counsel for the applicant, that in the present case F.I.R. was registered in pursuance of order under section 156(3) Criminal Procedure Code. The allegation against the applicant and other accused-persons that they caused injuries to the informant by lathi and danda blows. And pressed the lathi in the chest of the injured. The medical examination report shows that the injured has four injuries which were contusions and abrasions and the fifth injury was of complaint of pain on the chest. Accordingly, to the X-ray report there was a fracture of the third rib on the left side. It is not specific all alleged that the who caused that injury, Bail application is opposed by learned A.G.A. and the learned Counsel for the complainant by submitting that the applicants are powerful persons and in case they are released on bail they shall not permit the witness to appear in Court to give evidence against them.
(3.) In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.;