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Judgment
Heard the parties through video conferencing. Mr. Rakesh Kr. Gupta- learned counsel for the petitioners undertakes to remove the defects pointed
out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the
present.
Apprehending their arrest in connection with Chalkusha P.S. Case No.22 of 2020 instituted under Sections 508, 511, 504, 341, 323, 324, 498-A, 386,
498, 417, 376, 120 (B)/34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail.
Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within
two weeks by the petitioners, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.
Learned counsel for the petitioners submits that the allegations against the petitioner are all false and general and omnibus in nature. It is then
submitted that because of marital discord between the petitioner No.3 and the informant, this false case has been foisted. Hence, it is submitted that
the petitioners be given the privileges of anticipatory bail.
Learned A.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.
List this case on 05.01.2021.
Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioners
till 05.01.2021. In case of the petitioners being arrested by the police on or before 05.01.2021, they shall be released on bail provisionally on furnishing
bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount each to the satisfaction of the officer concerned in
connection with Chalkusha P.S. Case No.22 of 2020 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.