SATYENDRA NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Satyendra Narayan Singh and Kanaklata is moved by Sri Nilesh Kumar learned counsel for the petitioner and opposed by Mrs. Lily Sahay, learned Additional P.P.

(2.) This is a case under Sections 498A/406 of the Indian Penal Code. There is vague and omnibus allegation against all the accused persons in the complaint petition. There is no allegation of entrustment against the petitioners.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the court below by 6th of January 2011. If the petitioners surrender by that time, the learned Court below is directed to enlarge the petitioner 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, Dhanbad in connection with Complaint Case No. 1144 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.