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Judgment
The petitioners undertake to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The
petition is taken up through video conference on the basis of such undertaking.
Learned counsel appearing on behalf of the petitioners submits that the marriage between the petitioner no.1 and the victim took place about 6 years
ago. The petitioner nos. 2 and 3 are the in-laws of the victim.
Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail and submits that the petitioners did not comply with the
notice given under Section 41A of the Code.
Considering the nature of allegations, we do not find this to be a fit case for custodial interrogation. Accordingly, we allow the application for
anticipatory bail.
In the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand) each, with two sureties of
like amount each, one of whom must be local to the satisfaction of the arresting officer of the case and on condition that the petitioners shall cooperate
with the investigation and shall meet with the investigating officer as and when required.
The petitioners shall surrender before the learned court below and take bail within a month from date.
CRM 4504 of 2020 and CRAN 2656 of 2020 are disposed of.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of the requisite formalities.