MAHESHWAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Maheshwar Mahato, Surodhani Mahato and Krishna Mahato is moved by Sri Ananda Sen, counsel for the petitioners and opposed by Sri Binod Singh, Additional P.P.

(2.) First Information Report reveals that fatal blow was given by Ganesh Mahato, husband of deceased. There is vague and omnibus allegation regarding the demand of dowry against all the family members. However, it is admitted in the First Information Report that the other relatives of Ganesh Mahato took the deceased to hospital for treatment.

(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 A.C.J.M., Ghatshila in connection with Jadugora P.S. Case No. 33 of 2010 corresponding to G.R. No. 325 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.