VEENA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Veena Devi, Mohini Devi, Sushila Devi and Bharat Chandra is moved by Sri Sanjay Prasad, counsel for the petitioners and opposed by Sri I.N. Gupta, Additional P.P.

(2.) This is a case under Section 498A of the Indian Penal Code. Petitioners are sisters-in-law, mother-in-law and father-in-law of the informant. There is vague and omnibus allegation against all the accused persons.

(3.) Considering the aforesaid facts and circumstances of the case, I direct the petitioners, above named, to surrender in the court below by 5th January 2011. 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 C.J.M., Dhanbad in connection with Baghmara (Sonardih)P.S. Case No. 109 of 2010 corresponding to G.R. No. 1602 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.