BINOD KASHERA @ BINOD PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Binod Kashera @ Binod Prasad is moved by Sri A.K. Kashyap and opposed by SriKukesh Kumar, Additional P.P. From perusal of the case diary, it appears that the only material against the petitioner is confessional statement of co-accused, Raju Kashera before the police. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the Court below by 7th January, 2011. If the 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 Chief Judicial Magistrate, Hazaribagh in connection with Katkamsandi (Pelawal) P.S. Case No. 109 of 2010 corresponding to G.R. No. 1312 of 2010,k subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.