Prashant Kumar - (1.) ANTICIPATORY bail application filed by Kushmi Devi, Sahdeo Das and Baldeo Das @ Baldeo Prasad Das, is moved by Sri A.K. Choudhary, learned counsel for the petitioners and opposed by Sri Niranjan Kumar, learned counsel for the complainant.
(2.) IT is submitted by learned counsel for the petitioners that they are ready to keep complainant with all dignity. However, learned counsel for the complainant opposed the bail prayer of petitioners because earlier also petitioners took the complainant, but after one month they drove her out from their residence. However, it is submitted that if petitioners will give written undertaking that they will keep the complainant with love and all dignity, then she is ready to reside with them.
(3.) SRI A.K. Choudhary, learned counsel for the petitioners submits that petitioners have no objection in giving such undertaking.;