- (1.) The petitioners undertake to affirm and 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.
(2.) Learned counsel appearing on behalf of the petitioners submit that the victim committed suicide by hanging because of an affair between his wife and the petitioner no. 1. According to him there is no abatement whatsoever done either by the petitioner no. 1 or by the petitioner no. 2 in this regard.
(3.) Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail. He submits that the wife of the victim has already been arrested in this case.;