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Judgment
The petitioners undertake to affirm and 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 make out that a pure civil dispute as to a property has resulted in a criminal case being filed.
The State submits that the charge is that the petitioners forcibly took the thumb impression of the complainant’s mother who is physically and
otherwise challenged.
Considering the nature of the charge, the custodial interrogation of the petitioners may not be necessary. However, the petitioners will remain
restrained from dealing with or disposing of or alienating or creating any third party right in respect of the concerned property till the disposal of the
criminal matter. The petitioners will also cooperate in the investigation and report to the investigating officer as and when called.
Subject to above, in the event of arrest, the petitioners will be granted bail on furnishing security of Rs.10,000/- (Rupees Ten Thousand) each together
with personal release bonds of equivalent value each to the satisfaction of the arresting officer.
The petitioners will also comply with the conditions laid down in Section 438(2) of the Code.
CRM 4151 of 2020 and CRAN 2354 of 2020 are disposed of.