Sanjay Kumar Dwivedi , J
1. Heard learned counsel for the petitioners and learned counsel for the State.
2. The petitioners are apprehending their arrest in connection with Mahuadanr P.S. Case No. 39 of 2023, registered under Sections 341, 323, 354, 379, 34 of the I.P.C., pending in the Court of learned S.D.J.M, Latehar.
3. Learned counsel for the petitioners submits that petitioners and informant are relatives and there are general and omnibus allegations against the petitioners and even ladies members have been implicated in the present case. He submits that in the case diary nothing has come with regard to section 354 I.P.C.
4. Learned counsel for the State opposes the prayer for anticipatory bail on the ground that allegation of assault is there against all the accused persons.
5. Considering that there are relationship between the petitioners and informant side and allegations are general and omnibus against all the accused persons and even ladies members have been implicated in the present case, I am inclined to grant anticipatory bail to the petitioners. Accordingly, the above named petitioners are directed to surrender before the learned court within three weeks from today and in the event of their surrender / arrest, the petitioners shall be released on bail, on furnishing bail bonds of Rs. 25,000/- (twenty five thousand)each with two sureties of the like amount each, to the satisfaction of the learned S.D.J.M, Latehar, in connection with Mahuadanr P.S. Case No. 39 of 2023, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure and the petitioners will not change their mobile number which is indicated in their Aadhar.
