SUMIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Sumit Kumar Singh, is moved by Sri Nilesh Kumar, learned counsel for the petitioner and opposed by Sri H.K. Shikarwar, learned Additional P.P. for the State. This is a case of impersonation. However, it appears that on the basis of said impersonation, petitioner has gained nothing.

(2.) Considering the aforesaid facts and circumstances, I direct the petitioner to surrender in the court below by 11th of January, 2011 and in the event of his surrender, the learned court below is directed to enlarge him on bail on his furnishing bail bond of Rs. 10,000/( Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Ranchi, in connection with Sadar P.S. Case No. 126 of 2010 corresponding to G.R. No. 1964 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.