MINKETAN PRADHAN & ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Minketan Pradhan and Satyabhama Pradhan is moved by Sri Suraj Kumar learned counsel for the petitioner and opposed by Sri Shekhar Sinha learned Additional P.P.

(2.) It appears that there is general and omnibus allegation against all the accused persons. It then appears that co-accused Niranjan Pradhan and Baijanti Mala, against whom there are similar allegations, have been granted anticipatory bail by this Court vide order dated 17.09.2010 in A.B.A. No. 2782 of 2010.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the court below by 20th of January 2011. If petitioners surrender by that time, the learned Court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Sri A.K. Pandey, Judicial Magistrate, 1st Class, Jamshedpur in connection with Complaint Case No. 584 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.