Mohammad Rafiq, J. - (1.) HEARD learned Counsel for Petitioners as well as learned Public Prosecutor and perused material made available to me during course of arguments.
(2.) CONTENTION of learned Counsel for Petitioners is that there are cross -cases between the parties. There are four injured from the side of injured. Though there are three women received injuries by sharp -edged -weapon from the side of accused -Petitioners and one person Dhaman @ Raman has lost vision of his right eye and received multiple fractures on right side of facial bone. There are eight injured from the side of complainant but all have received simple injuries. Challan has been filed. Petitioners are in jail for last one month. Trial may take a long. There is no other criminal case ever registered against Petitioners. Learned Public Prosecutor opposed the bail application.
(3.) AFTER considering all the facts and circumstances of the case and without expressing any opinion on its merits and demerits, I deem it just and proper to release the accused -Petitioners, namely, (1) Umrao Son of Shri Jamnilal @ Jamilal, (2) Manohari Son of Shri Ramsahai and (3) Mahesh @ Kalla Son of Shri Jamilal @ Jamnilal, all residents of Mohanpur, Police Station Balghat, District Karauli and presently confined in Sub -Jail Hindauncity, District Karauli, in FIR No. 44/2011, Police Station Balghat, District Karauli, under Sections 147, 323, 341, 447 and 307 of the IPC, provided each of them furnishes a personal bond in the sum of Rs. 50,000/ - with two sureties of Rs. 25000/ - each to the satisfaction of the trial court for their appearance on all subsequent dates of hearing and as and when called upon to do so.;