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Judgment
12 paragraphs · 224 wordsThe petitioners undertake to affirm and stamp the petition as per the Rules within a month of resumption of normal functioning of the court. The
petition is taken up through video conference on the basis of such undertaking.
It is submitted by the learned advocate for the petitioner that the husband of the deceased was granted bail in connection with Salar P.S. Case No.99
of 2020 dated 26.05.2020 under Sections 498A/302/34 of the Indian Penal Code and 3 /4 of the Dowry Prohibition Act,1961.
The petitioners are the mother-in-law and father-in-law of the deceased. The husband of the deceased has already been enlarged on bail. When the
principal accused was released on bail, we do not find any reason for custodial interrogation of the abovenamed petitioners. Therefore, prayer for
anticipatory bail is allowed.
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 one surety 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. The petitioners are directed to meet the Investigating Officer once in a fortnight till the completion of
the investigation.
CRM 5325 of 2020 and CRAN 3639 of 2020 are disposed of.