ASIS KABI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Asis Kabi is moved by Sri Ananda Sen learned counsel for the petitioner and opposed by Sri T.N. Verma learned Additional P.P.

(2.) It is alleged that petitioner had extracted illicit electricity and by doing so put JSEB in loss of Rs. 10,000/-. It appears from Annexure-2 that petitioner has already paid the aforesaid loss amount. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 10th of January 2011. If petitioner surrenders by that time, the learned Court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magsistrate, Seraikella in connection with Adityapur (R.I.T.) P.S. Case No. 287 of 2010 corresponding to G.R. No. 816 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.