- (1.) Anticipatory bail application filed by petitioners, Sohan Lal Khemka and Smt. Manjula Khemka is moved by Sri Jai Prakash, senior counsel for the petitioners and opposed by Sri Shekhar Prasad Sinha, counsel for the Complainant and Smt. Lily Sahay, Additional P.P. From perusal of S/A as well as complaint petition, I find that there is general and omnibus allegation on the entire family members of complainant's husband.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 18th January 2011.
(3.) If the 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 Judicial Magistrate, Dhanbad in connection with C.P. Case No.2140 of 2009, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;