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Judgment
7 paragraphs · 215 wordsThe petitioners undertake to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.
We have heard the learned Advocate of the petitioners who submits that there is a case and counter case inter see between the parties and there was a previous dispute relating to the land/property. We have also heard the learned Advocate appearing for the State.
Having due regard to the submissions made on behalf of the parties and the materials available before us, we are inclined to allow the prayer for anticipatory bail under the Section 438 of the Cr. P.C. on the following conditions.
i. The petitioners shall make themselves available before the Investigating Officer as and when called for.
ii. The prayer for anticipatory bail will remain in force for a period of eight weeks from date.
iii. In case, the Investigating Officer/arresting Officer is compelled to arrest the petitioners, he is directed to release the petitioners on bail on furnishing a surety of Rs.10,000/- each subject to the subsequent confirmation of bail within 48 hours by the jurisdictional Magistrate.
With the above observations, CRM. 3782 of 2020 and CRAN 2036 of 2020 are allowed.