- (1.) ANTICIPATORY bail application filed by petitioner, Md. Maniruddin Ansari @ Md. Maniruddin is moved by Sri Md. Zaid Ahmad, counsel for the petitioner and opposed by Additional P.P.
(2.) IT appears that petitioner has filed a restitution application in the court of Principal Judge, Family Court, Dhanbad. Petitioner has also given an undertaking in this application that he is ready to keep the complainant as his wife with all respect and dignity. But, in spite of service of notice, complainant does not appear and oppose the anticipatory bail prayer. Considering the aforesaid facts and circumstances, especially taking into account the attitude of complainant, I allow this anticipatory bail application and I direct the petitioner, above named, to surrender in the court below by 18th March 2011. If petitioner surrenders by that time, learned court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Dhanbad in connection with C.P. Case No.818 of 2009, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;