BIRENDRA GOPE Vs. PRADEEP SINHA

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Birendra Gope and Pradeep Sinha is moved by Sri Sameer Saurabh and opposed by Sri T.N. Verma, Additional P.P. From perusal of the first information report, I find that this is a dispute regarding the share of landed property which in my view, can be resolved by a civil court. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the Court below by 10th January, 2011. If the petitioners surrender 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, Dhanbad in connection with Govindpur (Barwadda) P.S. Case No. 344 of 2010 corresponding to G.R. No. 3110 of 2010, subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.