- (1.) This is a case under sections 498A, 448, 323/34 of the Indian Penal Code and 3 /4 of the Dowry Prohibition Act. Petitioner no. 1 is father-in-law, petitioner no. 2 is motherin- law, petitioner nos. 3 and 4 are brothers-in-law whereas petitioner no. 5 is sister-in-law ( Gotni) of the complainant. From perusal of S.A., I find that there is general and omnibus allegation against all the accused persons.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioners to surrender in the court below by 13th of January,2011 and in that event, court below is directed to enlarge the petitioners, above named, 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 Chief Judicial Magistrate, Ranchi in connection with Complaint Case No. 1818 of 2009 , subject to the condition as laid down under section 438(2) of the P.C.;