AI Structured Summary
Not yet generated for this judgment
Judgment
The 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 as well as memo of evidence, it reveals that there was a free fighting between the two political
parties and on the basis of which the FIR was lodged. The injury report does not suggest any ingredient under Section 307 of the IPC. There is also no
material collected in support of the allegations under Sections 25/27 of the Arms Act and 3 /4 of the Explosives Substances Act.
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.
CRM 5353 of 2020 and CRAN 3670 of 2020 are disposed of.