- (1.) ANTICIPATORY bail application filed by petitioners, Dewanti Devi @ Rajo Devi, Amar Ram and Mittal Ram is moved by Sri H.K. Shikarwar, counsel for the petitioners and opposed by Mrs. Sadhna Kumar, Additional P.P. First Information Report reveals that petitioners implicated in this case merely on suspicion.
(2.) CONSIDERING the aforesaid facts and circumstance, I allow this anticipatory bail application and I direct the petitioners, above named, to surrender in the court below by 30th March 2011. If 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, Hazaribag in connection with Ramgarh P.S. Case No.106 of 2010 corresponding to G.R. No.1363 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;