- (1.) ANTICIPATORY bail application filed by Punnu Sao and Karmi Devi, is moved by Sri Shudhir Kumar Roy, learned counsel for the petitioners and opposed by Sri T. Kabiraj, learned Additional P . for the State.
(2.) ADMITTEDLY, petitioners are fatherinlaw and motherin law of complainant. From perusal of statement of complainant on S.A., I find that complainant has not alleged any specific overt act against petitioners. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioners to surrender in the court below by 29th of March, 2011 and in the event of their surrender, the learned court below is directed to enlarge them on bail on their furnishing bail bond of Rs. 10,000/(Ten Thousand) each with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st Class, Giridih, in connection with Complaint Case No. 514 of 2009, subject to the condition as laid down under section 438(2) of the Cr.P.C.;