THAKUR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Thakur Prasad Singh, Bhim Singh @ Bimal Singh and Arjun Singh is moved by Sri R.S. Mazumdar, counsel for the petitioners and opposed by Sri M.B. Lal, Additional P.P.

(2.) From perusal of First Information Report, it appears that the dispute between the parties is with regard to ownership of a truck, which can be resolved by a Civil court.

(3.) Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 10th January 2011. 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 Chief Judicial Magistrate, Dhanbad in connection with Chirkunda (Maithon) P.S. Case No. 284 of 2009 corresponding to G.R. No. 4041 of 2009, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.