ATUL CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Atul Chandra Das and Smt. Narayani Das is moved by Sri Md. Zaid Ahmad, counsel for the petitioners and opposed by Smt. Lily Sahay , Additional P.P.

(2.) It is stated that petitioners are father-in-law and mother-in-law aged about 80 years and 75 years respectively. The marriage took place in the year 1990 and for the first time the allegations made in the year 2010 i.e. after twenty years.

(3.) Considering the aforesaid facts and circumstances of the case, I direct the petitioners, above named, to surrender in the court below within fifteen days from today. 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 Judicial Magistrate, Dhanbad in connection with Complaint Case No. 256 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.