- (1.) Anticipatory bail application filed by Tajjuddin Ansari @ Tajuddin Ansari @ Tajuddin and Salma Khatoon, is moved by Sri Shahid Khan, learned counsel for the petitioners and opposed by Sri T. Kabiraj, learned Additional P.P. for the State.
(2.) From perusal of complaint petition, I find that the allegations against these petitioners are similar to coaccused Ashlam Ansari @ Aslam Ansari and Nazma Khatoon, who have been granted anticipatory bail by this Court vide order dated 17.09.2010 in A.B.A. No. 2774 of 2010.
(3.) Considering the aforesaid facts and circumstances, I allow this anticipatory bail application and direct the petitioners to surrender in the court below by 19th of January, 2011 and in the event of their surrender, the learned court below is directed to enlarge them on bail on their furnishing bail bond of Rs. 10,000/(Ten Thousand) each with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st Class, Hazaribagh, in connection with Complaint Case No. 513 of 2010 (T.R. No. 1053 of 2010), subject to the condition as laid down under section 438(2) of the Cr.P.C.;