AFZAL ANSARI & ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Afzal Ansari, Salam Ansari, Kalam Ansari, Hasib Mian and Gulzar Bhuiyan is moved by Smt. Nehala Sharmin, counsel for the petitioners and opposed by Smt. Lily Sahay, Additional P.P. It is alleged in the First Information Report that the petitioners had extorted money from Etwariya Masomat, Matlu Bhuian, Puna Bhuian, Futari Masomat and Juruwa Devi, who received money as a beneficiary of Indira Awas Scheme, but from perusal of case diary, it appears that the said allegation has not been supported by aforesaid beneficiaries.

(2.) Considering the aforesaid facts and circumstances of the case, I direct the petitioners, above named, to surrender in the court below within fifteen days from today. 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 Chief Judicial Magistrate, Latehar in connection with Barwadih P.S. Case No. 37 of 2010 corresponding to G.R. No. 321 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.