SUNITA YADAV, J. - (1.)The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.
(2.)The applicant has been arrested by Police Station Mow, District Bhind in connection with crime No. 261/2021 registered for the offence punishable under Sec. 326, 324, 323, 294, 506 of IPC.
As per prosecution story, short facts of the case are that the applicant has inflicted Axe blow on the complainant / injured when a fight was going on between the accused with his mother.

Learned counsel for the applicant argued that applicant is an innocent person and has been falsely implicated. He further argued that applicant is in custody since 20/12/2021. He further argued that applicant is the only earning member of his family. The applicant is permanent resident of District Bhind. Conclusion of trial is likely to take time and there is no likelihood of his absconsion, if released on bail. On these grounds, he prays for grant of bail to the applicant.

On the other hand, learned State counsel opposed the application and prayed for its rejection. Heard learned counsel for the rival parties and perused the case diary available on record.

Considering the custody period of the applicant, nature of the case as well as facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000.00(Rupees Fifty Thousand only) with two local solvent sureties in the like amount to the satisfaction of the trial Court/committal Court .

(3.)This order will remain operative subject to compliance of the following conditions by the applicant:-
1) The applicant will comply with all the terms and conditions of the bond executed by him/her;

2) The applicant will cooperate in the investigation/trial, as the case may be;

3) The applicant will not indulge himself/herself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;