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Judgment
Petitioners undertake 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.
The application bearing C.R.A.N.3587 of 2020 is disposed of. Having considered the materials on record and keeping in mind the general and omnibus
nature of allegations and as no cut/external injury is noted from medical papers, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand
Only) each with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under
Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that petitioner no. 1 shall meet the investigating officer once in a
week until further orders.
The application for anticipatory bail is, thus, allowed. Learned appropriate Trial Court as well as all concerned authorities shall act in terms of the copy
of the order downloaded from the official website of this Court.