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Judgment
13 paragraphs · 233 wordsThe petitioner undertakes 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 videoconference on the basis of such undertaking.
The learned advocate for the petitioner submits that the present petitioner is innocent of the charges alleged against her and the husband of the victim
was already arrested and subsequently granted bail. The present petitioner is the mother-in-law.
The learned advocate for the State opposes the prayer for bail on the ground that within the close proximity of marriage, the offence has been
committed.
Having due regard to the materials so collected and the factum of the charge sheet being filed before the trial court, we are of the opinion that the
custodial detention of the petitioner may not be required for further progress of the proceedings.
Accordingly, the prayer for anticipatory bail is allowed. In the event of arrest the petitioner shall furnish a bond of Rs.10,000/- with two sureties of like
amount each to the satisfaction of the arresting officer/investigating officer and on condition that she shall not tamper with the evidence and/or
intimidate witnesses who are associated with the case. The aforesaid order of anticipatory bail shall be subject to the provisions of Section 438(2) of
the Code of Criminal Procedure.
CRM 4333 of 2020 and CRAN 2507 of 2020 are disposed of.