- (1.) ANTICIPATORY bail application filed by Marima Khatoon, is moved by Sri A.K. Sahani, learned counsel for the petitioner and opposed by Smt M. Palit, learned Additional P.P. for the State.
(2.) FROM perusal of F.I.R., I find that the allegation of pouring kerosene oil and putting fire on the body of deceased is on co accused Ajimuna Khatoon and Mumtaz Ansari. I further find that there is no allegation of demand of dowry. F.I.R. then reveals that petitioner along with others took deceasedinformant to the hospital for treatment. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioner to surrender in the court below by 30th of March, 2011 and in the event of her surrender, the learned court below is directed to enlarge her on bail on her furnishing bail bond of Rs. 10,000/(Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Giridih, in connection with Dhanwar P.S. Case No. 150 of 2009 corresponding to G.R. No. 1646 of 2009, subject to the condition as laid down under section 438(2) of the Cr.P.C.;