UTTAM GON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Uttam Gon, Mahabir @ Mahavir Gon and Goutam Gon, is moved by Sri Nityanand Prasad Choudhary, learned counsel for the petitioners and opposed by Sri D.K. Prasad, learned Additional P.P. for the State.

(2.) It is alleged that petitioners have kidnapped the informant's daughter with a view to solemnize marriage. However, from perusal of paragraph no. 36 of the case diary, it transpires that father of victim girl himself kept the girl in the house of her maternal uncle. Considering the aforesaid facts and circumstances, I direct the petitioners to surrender in the court below by 13th of January, 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) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Dumka, in connection with Dumka (T) P.S. Case No. 31 of 2010 corresponding to G.R. No. 217 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.