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Judgment
The petitioner undertakes to appropriately stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The
petition is taken up through video conference on the basis of such undertaking.
The petitioner claims that the investigating agency is needlessly proceeding against the petitioner though the petitioner had not been named in the
complaint.
The State says that the petitioner has not been named and it may not be correct for the petitioner to apprehend imminent arrest.
Considering the circumstances, the petitioner's prayer for anticipatory bail is allowed.
In the event of arrest, the petitioner will be released on bail on furnishing security of Rs.10,000/- (Rupees Ten Thousand only) together with personal
release bond of equal value to the satisfaction of the Arresting Officer. In addition, the petitioner will also comply with the conditions in Section 438(2)
of the Code of Criminal Procedure, 1973.
CRM 5103 of 2020 and CRAN 3375 of 2020 are disposed of.