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Judgment
13 paragraphs · 247 wordsThe petitioners undertake to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court.
Subject to such undertaking, the application is taken up for hearing through video conference. Learned advocate for the petitioners submits that they
have been falsely implicated out of previous grudge regarding the landed property. He further submits that there are no criminal antecedents of the
petitioners. Learned advocate for the State opposes the prayer for anticipatory bail.
We have perused the Case Diary including the injury report therein. On perusal of the injury report, we are of the opinion that the petitioners' custodial
detention for the sake of investigation is unwarranted.
Accordingly, prayer for anticipatory bail of the petitioners are allowed.
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) with one
surety, to the satisfaction of the arresting officer or the investigating officer of the case and on condition that the petitioners shall not tamper with the
evidence or intimidate the witnesses and shall meet the investigating officer as and when required.
The aforesaid order of anticipatory bail shall be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
With these observations, CRM 4951 of 2020 and CRAN 3177 of 2020 are disposed of.
Urgent photostat certified copy of this order may be supplied to the parties expeditiously, if applied for.