- (1.) ANTICIPATORY bail application filed by Sarita Devi, is moved by Sri Pankaj Kumar Dubey, learned counsel for the petitioner and opposed by Sri T. Kabiraj, learned Additional for the State.
(2.) FROM perusal of statement of complainant on S.A., I find that there is general allegation that all the inmates of her husband's family had demanded dowry and for the same they assaulted her. No specific overt act alleged against the present petitioner. Petitioner is sisterinlaw of complainant. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioner to surrender in the court below by 29th of March, 2011 and in the event of her surrender, the learned court below is directed to enlarge her on bail on her furnishing bail bond of Rs. 10,000/(Ten Thousand) with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st Class, Daltonganj, Palamau, in connection with Complaint Case No. 505 of 2007, subject to the condition as laid down under section 438(2) of the Cr.P.C.;