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Judgment
Learned counsel appearing on behalf of the petitioner submits that there is a case and a counter case lodged by adverse parties. The only non-bailable
section is Section 379 of the Indian Penal Code. Besides, the First Information Report was lodged pursuant to an application under Section 156 (3) of
the Code which was filed after about 20 days of the alleged date of occurrence.
Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail.
Considering the nature of allegations, we do not think that custodial interrogation of the petitioners is required in this case. Accordingly, we are inclined
to allow this application for anticipatory bail.
In the event of arrest, the petitioners shall be released on bail upon furnishing a bond of Rs. 5,000/-(Rupees Five Thousand only) each with one surety,
to the satisfaction of the arresting officer and subject to the condition that the petitioners shall meet the investigating officer once a week.
The application for anticipatory bail being C.R.M. 5342 of 2020 and C.R.A.N. 3656 of 2020 are disposed of.