In The Matter Of Aliyar Ali & Anr vs State

Heard the learned Advocates appearing for the parties.

Petitioners undertake to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.

Accordingly, the application, being CRAN 2107 of 2020, is disposed of.

It is submitted that there was a dispute in the locality over the burial of a covid patient.

Learned advocate appearing for the State submits that the petitioners and other accused persons set fire on police vehicles.

We have considered the materials on record. The allegations against the petitioners are general and omnibus in nature. No specific overt act has been attributed to them and it appears that there was a commotion in the locality arising out of religious sentiments.

In view of the aforesaid facts and circumstances of the case, we are inclined in granting anticipatory bail to the petitioners.

Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- each with two sureties of like amount each, to the satisfaction of the arresting officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.

This application for anticipatory bail is, thus, disposed of.

All concerned parties shall act in terms of the copy of the order downloaded from the official website of this Court.