Jannan Sekh @ Jalal Sekh vs State

Petitioner undertakes 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.

Having considered the materials on record and bearing in mind the nature of allegations in the light of the submission that there is unexplained delay in

lodging FIR, we are of the opinion that the custodial interrogation of the petitioner is not necessary and he may be granted anticipatory bail.

Accordingly, we direct that in the event of arrest, the petitioner namely Jannan Sekh @ Jalal Sekh be released on bail upon furnishing a bond of

Rs.10,000/- (Rupees Ten Thousand Only), with two sureties of like amount each, to the satisfaction of the arresting officer and also subject to the

conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.

Accordingly, application for anticipatory bail being 5308 of 2020 is disposed of.

The application being CRAN 3624 of 2020 is also disposed of. The parties shall act in terms of the copy of the order downloaded from the official

website of this court.