GURUPADA MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Gurupada Mahato is moved by Sri Pandey Pradeep Nath Roy, learned senior counsel for the petitioner and opposed by Mrs. Lily Sahay, learned Additional P.P.

(2.) From perusal of first information report I find no overtact alleged against the petitioner. Moreover it appears that only a suspicion cast against him that on his behest, present occurrence took place.

(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 Tiruldih P.S. Case No. 12 of 2010 corresponding to G.R. No. 675 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.