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Judgment
Heard the learned Advocates appearing for the parties. Petitioners undertake to affirm and stamp the petition/application as per Rules within a month
of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.
Accordingly, the application, being CRAN 3214 of 2020, is disposed of.
It is submitted on behalf of the petitioners that the co- accused persons have been granted pre-arrest bail.
Learned Advocate appearing for the State opposes the prayer for anticipatory bail.
Having considered the materials on record and keeping in mind the extent of complicity of the petitioners in the alleged crime, we are inclined to grant
anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners, viz., Pajlu @ Fajlu @ Fajlu Sk @ Sk. Fajlu and Manjiya Bibi shall be released on bail
upon furnishing a bond of Rs.10,000/- each, with two sureties of like amount each, to the satisfaction of the arresting officer and subject to the
conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, disposed of. All concerned parties shall act in terms of the copy of the order downloaded from the official
website of this Court.