SHEEL NAGU, J. - (1.)Case diary is perused.
(2.)Learned counsel for the rival parties are heard through Video Conferencing.
(3.)The petitioners have filed this second application u/S.439 Cr.P.C. for grant of bail after rejection of earlier one on merits vide order dated 21.05.2020 in Mcrc.13768/2020 with liberty to come again after completion of investigation.