- (1.) Anticipatory bail application filed by petitioners, Sheo Kant Mishra @ Shiva Kant Mishra and Smt. Shashi Mishra @ Shashi Mishra is moved by Sri Rajiv Ranjan and opposed by Sri Umesh Mishra, learned counsel for the O.P. No. 2. From perusal of paragraph No. 11 of the counter affidavit, it appears that an application has been filed by the petitioners' son namely, Surya Prakash Mishra, in the Family Court, Varanasi for restitution of conjugal rights. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the Court below by 7th January, 2011.
(2.) If the petitioners surrenders by that time, the learned Court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Satyapal, Judicial Magistrate, Palamau at Daltonganj in connection with Compliant Case No. 489 of 2010, subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.;