- (1.) Anticipatory bail application filed by Md. Anisur Rahman and Shabana Rahman, is moved by Sri Prafull Chandra Jha, learned counsel for the petitioners and opposed by Sri Tapas Roy, learned Additional P.P. for the State and Sri Manoj Kumar Sah, learned counsel for the informant.
(2.) From perusal of S.A., I find that there is general allegations against all the accused persons that they tortured complainant at Patna. It appears that the present case has been filed after one year and four months and no explanation of delay given in complaint petition.
(3.) Considering the aforesaid facts and circumstances, I allow this anticipatory bail application and direct the petitioners to surrender in the court below by 19th of January, 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, Ranchi, in connection with C.P. Case No. 471 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;