DHANRAJ THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Dhanraj Thakur is moved by Sri Shailesh learned counsel for the petitioner and opposed by Sri V.S. Jha, learned Additional P.P.

(2.) It is alleged that petitioner has extracted illicit electricity and by doing so put JSEB in loss of Rs. 10,000/-. It appears that petitioner has already paid the aforesaid loss amount.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 6th of January 2011. If the petitioner surrenders by that time, the learned Court below is directed to enlarge the petitioner 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 Magistrate, Saraikella in connection with Gamharia P.S. Case No. 45 of 2010 corresponding to G.R. No. 660 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.