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Judgment
10 paragraphs · 195 wordsThe 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.
On perusal of the application for anticipatory bail and as well as the memo of evidence, we are inclined to release the petitioners on anticipatory bail.
Accordingly, the petitioners are entitled to be released on anticipatory bail and 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 one surety 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. In case of the breach of any of the conditions,
the anticipatory bail shall automatically cancelled without any further reference to Court.
It is needless to mention that if any notice under Section 41A of the Code of Criminal Procedure is served upon the petitioner, they shall comply with
the same.
CRM 5355 of 2020 and CRAN 3671 of 2020 are disposed of.