1. Heard learned counsel for the petitioners and learned APP for the State through virtual mode.

2. Counsel for the petitioners is directed to remove the defect(s), as pointed out by the office, within a period of four weeks from the date of restoration of normalcy.

3. The petitioners are apprehending their arrest in connection with Kutumba P.S. case No.11 of 2020 registered under Sections 153(A), 506/34 of the Indian Penal Code and 67 of I.T. Act, pending in the court of A.C.J.M. III, Aurangabad.

4. Prosecution case, in short, is that the accused persons took very vulgar and obscene photographs with the statue of Goddess Saraswati and made it vital on social media platform.

5. It has been submitted on behalf of the petitioners that the petitioners have got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioners have falsely been implicated in the present case. As per the allegation, vulgar photographs of idol Saraswati were uploaded on social media. The allegations are denied by the petitioners.

6. On behalf of the State, it is submitted that the petitioners are named in the F.I.R. The petitioners were also involved in uploading such vulgar photographs of idol Saraswati on social media. The photographs are part of the F.I.R.

7. Considering the aforesaid facts and circumstances, I am not inclined to grant anticipatory bail to the petitioners. The same is rejected.

8. If the petitioners surrender before the court below and pray for regular bail, the same shall be considered on its own merit without being prejudiced by this order. If possible, the regular bail be disposed of preferably on the same day