SUMIYA MAHATAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. The petitioner nos.1 and 3 and the opposite party no.2 are present in the Court today. It is agreed to by that parties that the opposite party no.2 will accompany with the petitioner nos.1 and 3 to the house of the petitioners today from the Court itself along with her daughter.

(2.) It is submitted by the petitioner no.1 and 3 that they do not have any objection if the opposite party no.2 accompany to their house today from the Court itself. The Learned counsel for the petitioners submits that the allegations against the petitioners are all false and are general and omnibus in nature. It is, further, submitted that the petitioners are ready and willing to welcome the opposite party no.2 in their house and treat her with all love and affection due to her. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.

(3.) Learned Addl. P.P. assisted by the learned counsel for the opposite party no.2 opposes the prayer for grant of anticipatory bail.