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Judgment
10 paragraphs · 204 wordsPetitioners 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. 3614 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 victim had love affair with the petitioner no. 1, we are of the opinion that as victim has already been recovered
custodial interrogation of the petitioners for progress of the investigation 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.