RAJENDRA RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Rajendra Rawani is moved by Sri Rishabh Dev, counsel for the petitioner and opposed by Sri J. Mahto, Additional P.P.

(2.) This is a case under Section 498A of the Indian Penal Code. Petitioner is father-in-law of the complainant. There is general and vague allegation against the accused persons.

(3.) Considering the aforesaid facts and circumstances of the case, I direct the petitioner, above named, to surrender in the court below by 5th January 2011. If the petitioner surrenders by that time, learned court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Dhanbad in connection with C.P. Case No. 1845 of 2009, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.