GULAM MOHAMMD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 04/14.05.2012 Counsel appearing for the petitioners is directed to add the informant as opposite party no.2 in this case. As the opposite party no.2 has already appeared in this case through his counsel by filing Vakalatnama, therefore, there is no need to issue notice to the opposite party no.2.

(2.) HEARD counsel appearing for the petitioners and counsel appearing for the informant opposite party no.2 and the counsel appearing for the State.

(3.) CONSIDERING the submissions made by both the parties and considering the settlement between the parties which is only for granting anticipatory bail, I direct the petitioners namely Gulam Mohammd, Farida Khatoon and Md. Tohid @ Md. Tauhid Ansari to surrender in the trial Court/Court below within a period of one month from the date of this order and if they surrender, the trial Court/Court below will release them on bail on furnishing bail bond of Rs. 10,000/ (Rs. Ten thousand) each with two sureties of like amount each to the satisfaction of Additional Chief Judicial Magistrate, Dhanbad in connection with Jharia P.S. Case No. 85 of 2012 corresponding to G.R. No. 911 of 2012 with the conditions that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned and subject to the conditions laid down under Section 438(2) of the Code of Criminal Procedure.