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Judgment
6 paragraphs · 289 words@JUDGMENT-JUDGMENT
The 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 on behalf of the petitioner that the victim child committed suicide. There was matrimonial dispute between the husband and wife and the child had been brought to his father's residence by the petitioner No.1, that is, his grandfather. Learned lawyer for the State submits that the victim had been taken away from her mother and murdered.
We have considered the materials on record including the post mortem report which notes a non-continuous ligature mark on the neck which is indicative of suicidal hanging. Cause of death has also been stated as asphyxial death due to hanging. None of the statements including that of the mother disclose a case of homicidal death. In this backdrop, we are of the opinion though custodial interrogation of the petitioners is not necessary, they require to cooperate with the investigation in accordance with law.
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 the petitioner No.1 shall meet the investigating officer once in a week until further orders.
CRM 6093 of 2020 and CRAN 4571 of 2020 are disposed of. The parties shall act in terms of the copy of the order downloaded from the official website of this Court.