AMARESH SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Amaresh Sao and Savita Devi is moved by Sri Anil Kumar learned counsel for the petitioner and opposed by Sri Amitabh learned Additional P.P.

(2.) This is a case under Section 498A of the Indian Penal Code. Petitioners are father-in-law and mother-in-law of complainant. In the complaint petition, there is general and omnibus allegation against all the accused persons.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the court below by 5th of January 2011. If the petitioner surrenders by that time, the 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 Judicial Magistrate, Palamau at Daltonganj in connection with Complaint Case No. 832 of 2009 subject to the condition laid down under Section 438 (2) of the Cr.P.C.