- (1.) Anticipatory bail application filed by petitioners, Ajit Kumar Singh, Mrs. Rekha Singh and Miss Madhulika is moved by Sri Ajit Kumar learned counsel for the petitioners and opposed by Sri V.S. Jha, learned Additional P.P. and Sri Rajeeva Sharma, learned senior counsel for the informant. At the outset, Sri Ajit Kumar, learned counsel for the petitioners submits that petitioners are ready to keep informant with all honour and dignity in their house as wife of Jyoti Prakash Singh, son of petitioner no. 1. He also submits that petitioners are ready to give an undertaking in that behalf.
(2.) Sri Rajeeva Sharma, learned counsel for the informant submits that if petitioners are ready to keep informant with all honour and dignity as wife of Jyoti Prakash Singh and they will give undertaking that they will not torture her in future, she is also ready to reside with them.
(3.) Considering the aforesaid versions of parties, I allow this application and direct the petitioners, above named, to surrender in the court below positively on 17th of January 2011. On that day, informant is also directed to be appeared in the court below. If petitioners surrender on that day, the 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, Jamshedpur in connection with Mango P.S. Case No. 75 of 2010 corresponding to G.R. No. 459 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;