- (1.) BOTH the applications arose from the same complaint petition, thus are heard together and dispose of by this order.
(2.) HEARD Sri Sameer Saurabh, learned counsel for the petitioners and Mrs. Amita Srivastava, learned counsel for the complainant. It is submitted by Sri Sameer Saurabh that as back as in the year 2007 itself, petitioner has given divorce to the complainant and since then she is no more his wife. It is then submitted that in the year 2008 Panchayti took place and in presence of panches, Den 'Mehr' as well as other articles handed over to the father of complainant and receipt issued by him. Aforesaid fact of handing over of articles has not been specifically denied in the counter-affidavit. However it is stated at paragraph no. 5 that signature of complainant's father was obtained by petitioners and others forcefully. Complainant has not made such allegation in the complaint petition. Considering the aforesaid facts and circumstance, I allow these applications and direct the petitioners, above named, to surrender in the court below on or before 30th of March 2011. If petitioners surrender by that time, 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 Sri Gopal Pandey, Judicial Magistrate, 1st Class, Dhanbad in connection with C.P. Case No. 1125 of 2008 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;