AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 169 wordsThe petitioners undertake to affirm and stamp the petition/application as per the Rules within a month of resumption of normal functioning of the court.
Subject to such undertaking, the application is taken up through video conference.
Having heard the learned Advocate for the petitioners and on perusal of the materials on record, we are of the view that this is a fit case where
anticipatory bail should be granted to the petitioners.
Accordingly, in the event of arrest, the petitioners will be enlarged on bail on furnishing security bond of Rs.10,000/- (Rupees Ten Thousand) each
with one local surety of the like amount to the satisfaction of the arresting officer subject to the condition laid down under Section 438(2) of the Code
of Criminal Procedure.
In the event the petitioners fail to comply with the condition as enshrined hereinabove, it is open to the trail court to cancel the bail without any further
reference to this Court.
CRM 5381 of 2020 and CRAN 3707 of 2020 are, accordingly, allowed.