- (1.) Anticipatory bail application filed by petitioners, Jaiprakash Sah and Sarashwati Kumari is moved by Sri Sanjay Kumar Pandey, counsel for the petitioners and opposed by Sri R.S. Singh, Additional P.P. This is case under Sections 498A/323/313/379/504/34 of the Indian Penal Code.
(2.) Petitioners are brother-in-law and sister-in-law of complainant. There is general and omnibus allegation against these petitioners. Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 11th January 2011. If the petitioners surrender by that time, 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 learned Chief Judicial Magistrate, Garhwa in connection with Complaint Case No. 876 of 2008, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;