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Judgment
8 paragraphs · 269 wordsS.S. Sudhalkar, J.
Heard. The learned counsel for the petitioners has submitted that a civil suit has also been filed by the complainant against the petitioners and the same is titled as Ram Chand v. Kesar Devi, which has been pending in the Court of Shri Gulab Singh, Civil Judge, Faridabad. The learned counsel for the petitioners makes a statement that if the learned Judge is transferred, the suit must be pending with the successor Judge.
Looking to this position and the facts alleged against the petitioners, I find that anticipatory bail with conditions can be granted to the petitioners.
As a result, this petition is allowed. It is ordered that in case of arrest of the petitioners in connection with FIR No. 94 dated 12.3.1997 of Police Station Mujessar, for the offence U/s 420 of the IPC, they be released on bail by the police on their furnishing bail bonds of Rs. 15,000/ each with one surety each in the like amount.
It would be open to the Investigating Officer to file an application for police remand if he considers it proper and the learned Magistrate would decide it on merits.
The petitioners shall cooperate with the police and remain present in the Police Station whenever so required by the police with prior notice to them in writing.
If the petitioners go out from the place of their residence for more than two days, they shall inform the police station in advance in writing regarding the same.
This order shall remain in force for a period of 90 days from today.