ASHOK KUMAR BHARTI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) CHALLENGE in this application is to a portion of the order dated 19.03.2010 passed by the 1 Additional Sessions Judge, Bermo at Tenughat by way of a common order passed in five separate anticipatory bail applications filed by the petitioner.

(2.) THE portion of the order which is under challenge is that the direction given by the court below to the petitioner to deposit a sum of Rs. 10 lakhs in any Nationalized Bank, as a condition for his release on bail in the event of his surrender before the trial court. '

(3.) SRI Atanu Banerjee, Advocate, has appeared in this case claiming himself to be the lawyer for the informant in one of the five cases and informs that the informant has also filed a criminal miscellaneous petition before this Court which has been registered as Cr. M.P. No. 465 of 2010 in which he has sought for quashing the impugned order of anticipatory bail granted to the petitioner of the present miscellaneous application and prays that the present case be heard together with the aforementioned Cr.M.P. which the informant has filed.