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Judgment
The advocate-on-record for the petitioner undertakes to affirm and properly stamp the petition as per the rules within forty-eight hours of resumption
of normal functioning of the court. The petition is taken up through video-conference on the basis of such undertaking. Accordingly, CRAN No.3201
of 2020 is disposed of.
The learned counsel appearing on behalf of the petitioners submits that the case is the fallout of a dispute between family members. Some co-accused
had been granted anticipatory bail by the learned Sessions Judge.
Learned counsel appearing on behalf of the State refers to the injury report and the medical papers and opposes the prayer for bail.
Considering the nature of injury inflicted and the nature of allegations, we do not think that this is a fit case where custodial interrogation would be
required.
Accordingly, we allow the anticipatory bail application.
We direct that in the event of arrest, the petitioners shall be released on bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) each
with two sureties of equal amount to the satisfaction of Arresting Officer.
The petitioners shall also comply with the conditions laid down in section 438(2) CrPC.
Accordingly, the application for bail being CRM 4969 of 2020 is disposed of.
All parties are to act in terms of a copy of this order downloaded from the official website of this court.