- (1.) Anticipatory bail application filed by petitioners, Md. Hasbuddin, Sairun Nisan and Madina Khatoon is moved by Smt. Dr. Amita Srivastava, counsel for the petitioners and opposed by Sri Prem Prakash, Additional P.P. From perusal of statement of complainant on S/A, I find that she has not made any allegation against these petitioners.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 18th January 2011. If the petitioners surrender by that time, 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 learned Judicial Magistrate, 1st Class, Dhanbad in connection with C.P. Case No.576 of 2008, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;