- (1.) Anticipatory bail application filed by petitioners, Swapan Kumar Das @ Swapan Das, Smt. Parboti Das @ Runu Das, Hanshu Das, Smt. Runu Das and Smt. Jhunu Das is moved by Sri P.A.S. Pati, counsel for the petitioners and opposed by Sri H.K. Shikarwar, Additional P.P. This is a case under Sections 498A/406/323/34 of the Indian Penal Code, Sections 3/4/6 of the Dowry Prohibition Act and Section 32 of the Protection of Woman From Domestic Violence Act. Petitioners are brother-inlaw, sisters-in-law, maternal uncle and maternal aunt of the complainant. From perusal of complaint petition, I find that there is general and omnibus allegation against these petitioners. There is no allegation that any property entrusted to them.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 7th 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 Additional Chief Judicial Magistrate, Ghatsila in connection with Chakulia P.S. Case No. 62 of 2010 corresponding to G.R. No. 510 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;