Alauddin And Ors. vs State

Petitioners undertake to affirm and stamp the petition/application as per Rules within one month of resumption of normal functioning of the Court.

Subject to such undertaking, the application is taken up for hearing through video conference.

The application bearing C.R.A.N. 3612 of 2020 is disposed of. Having considered the materials on record and bearing in mind the nature of allegations

in the light of the submission that there was a free fight between the parties and injuries were received by both the parties, we are of the opinion that

custodial interrogation of the petitioners is not necessary and they may be granted anticipatory bail.

Accordingly, we direct that in the event of arrest, the petitioners be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand

Only) each with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under

Section 438(2) of the Code of Criminal Procedure, 1973.

The application for anticipatory bail is, thus, allowed. Learned appropriate Trial Court as well as all concerned authorities shall act in terms of the copy

of the order downloaded from the official website of this Court.