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Judgment
The petitioners undertake 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 petitioners claim that the petitioners have been roped in merely on the basis of the statement of principal accused without any recovery having
been made from the petitioners.
The State submits that another person similarly placed has been declined anticipatory bail by a coordinate Bench on the ground of the antecedents of
such person. It is the further case of the State that the second petitioner herein is notorious and there are several cases pending against him.
Considering the material, the prayer of the second petitioner is rejected.
In the event of arrest, the first petitioner will be enlarged 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 first petitioner will abide by the conditions in Section
438(2) of the Code of Criminal Procedure, 1973. The prayer of the second petitioner is rejected.
CRM 4487 of 2020 and CRAN 2642 of 2020 are disposed of.