IN RE: ARUN ARI Vs. STATE

JUDGEMENT

(1.) Petitioners undertake to affirm and stamp the petition/application as per Rules within a month of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up for hearing through video conferencing.

(2.) The application being CRAN 3274 of 2020 is accordingly, disposed of. Petitioner no.1 is in custody for about 127 days and petitioner no.2 is in custody for about 110 days. It is submitted on behalf of the petitioners that petitioner no.2 is a septuagenarian.

(3.) Learned advocate appearing for the State opposes the prayer for bail and submits that the petitioner no.1 in conspiracy with petitioner no.2 murdered the victim. He further submits that the body of the victim was found behind the house of petitioner no.2.