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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. On the
basis of such undertaking, the petition is taken up through video conference.
Having heard the learned advocate for the petitioners and the learned P.P.-in-charge and on careful perusal of the memo of evidence, we do not find
any prima facie ingredient of offence under Section 8 of the Protection of Children from Sexual Offences Act against the present petitioners.
Moreover, the petitioner no. 2 filed a complaint against the de-facto complainant and her family members prior to lodging of the FIR in the instant
case.
Considering the circumstances, we are of the view that the petitioners are entitled to be released on anticipatory bail.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail on 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/investigating officer, subject to the
condition as laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure and on further condition that they shall meet the
investigating officer of the case once in a fortnight and shall not leave the jurisdiction of the local police station in course of investigation.
CRM 4916 of 2020 and CRAN 3126 of 2020 are disposed of.