- (1.) Anticipatory bail application filed by petitioners Kartik Mahto and Savitri Devi is moved by Sri. Jyoti Prasad Sinha and opposed by Sri. T. Kabiraj , learned Additional P.P. This is a case under section 498A of the Indian Penal Code. Petitioners are father-in-law and mother-in-law of the complainant. Paragraph no. 8 of the complaint petition shows that there is general and omnibus allegation against all the accused persons.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioners to surrender in the court below by 13th of January,2011 and in that event, court below is directed to enlarge the petitioners, above named, 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 S.D.J.M., Hazaribagh in connection with Complaint Case No. 578 of 2009 ( T.R. No. 1026/2010) , subject to the condition as laid down under section 438(2) of the Cr.P.C.;