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Judgment
The 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.
The petitioners claim that others standing on the same footing have been granted bail by this Court.
It appears from the previous orders passed on CRM 3135 of 2020 and CRM 3544 of 2020, that there was a clash between members of two families and, in the ensuing violence, several suffered injuries and one person succumbed to the same.
The State says that these petitioners were involved in the assault on the person who died.
Considering the material against these petitioners, it may not be necessary to detain them any further. However, the petitioners must not leave the State without the previous permission of the trial Court and the petitioners should attend on every date fixed for trial. Any unexplained absence will entitle the trial Court to cancel the bail without reference to this Court.
Subject to the above, the petitioners should be released on bail upon furnishing security of Rs. 10,000/-(Rupees Ten Thousand only) each together with personal release bond of equivalent value to the satisfaction of the appropriate Court in South 24-Parganas.
CRM 3505 of 2020 and CRAN 1806 of 2020 are disposed of.