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Judgment
The petitioner undertakes to appropriately 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 a family dispute has resulted in completely false charges against the petitioners.
The State says that the allegation is that the victim was lured to a field and several persons attempted to commit rape on her. The petition details
several previous criminal complaints lodged against the petitioners by the family of the victim and also gives the history of the disputes between the
two branches of the family.
Considering the circumstances, there may not be any need for the custodial interrogation of the petitioners.
In the event of arrest, the petitioners will be released on bail upon furnishing security of Rs.10,000/-(ten thousand) each together with personal release
bond of equivalent value, to the satisfaction of the arresting officer. The petitioners will also comply with the provisions of Section 438(2) of the Code.
CRM 5019 of 2020 and CRAN 3254 of 2020 are disposed of.