MANOJ YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Manoj Yadav, Ishwar Sao and Jhumra Sao @ Jhumna Sao is moved by Sri Atanu Banerjee learned counsel for the petitioner and opposed by Sri S.K. Srivastava learned Additional P.P.

(2.) It appears that present petitioners have been implicated in this case by the informant by saying that some persons of the locality have disclosed that these petitioners and other involved in illicit business of coal. However from perusal of case diary it appears that I.O. has not taken pain to record statement of those local persons, who disclosed the name of these petitioners.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the court below by 12th of January 2011. If petitioner surrenders by that time, the learned Court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Bermo at Tenughat in connection with Nawadih P.S. Case No. 43 of 2010 corresponding to G.R. No. 537 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.