(1.) Anticipatory bail application filed by petitioner, Fulchand Oraon is moved by Sri Mohit Prakash learned counsel for the petitioner and opposed by Sri Prem Prakash learned Additional P.P. It appears from the F.I.R. that petitioner has been implicated in this case merely on suspicion.
(2.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 11th 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 Magistrate, Gumla in connection with Sisai P.S. Case No. 10 of 2010 corresponding to G.R. No. 67 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.