Mojammel Sardar And Ors. vs State

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.

Having considered the materials on record and bearing in mind the general and omnibus nature of allegations, we are of the opinion that the custodial

interrogation of the petitioners are not necessary for the progress of the investigation and they may be granted anticipatory bail.

Accordingly, we direct that in the event of arrest, the petitioners namely (1) Mojammel Sardar (2) Abdul Majid Sardar @ Abdul Majit Sardar (3)

Manuara Bibi and (4) Malina Khatun @ Malina Khan 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 subject to the conditions as laid down under Section 438(2) of

the Code of Criminal Procedure, 1973 and on further condition that the petitioner No.1 shall meet the investigating officer once in a month until further

orders.

Accordingly, application for anticipatory bail being CRM 5304 of 2020 is disposed of.

The application being CRAN 3619 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.