HAKIM MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Md. Hakim Mian, Jaibun Bibi, Md. Nayeem @ Nayeem Ansari, Bilti Khatoon and Suleman Ansari, is moved by Sri Sanjay Kumar Sinha, learned counsel for the petitioners and opposed by Sri Shekhar Sinha, learned Additional P.P. for the State. From perusal of the complaint, I find that she has made general and omnibus allegation against the petitioners. No specific overt act alleged against petitioners.

(2.) CONSIDERING the aforesaid facts and circumstances, I allow this application and direct the petitioners, above named, to surrender in the court below by 4th April, 2011 and in the event of their surrender, the learned court below is directed to enlarge them on bail on their furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of Judicial Magistrate, Dhanbad, in connection with Complaint Petition No. 1716 of 2009, subject to the condition as laid down under section 438(2) of the Cr.P.C.