SURESH TURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Suresh Turi and Parsant Saw @ Jagarnath Kumar Saw @ Prashant Kumar Saw is moved by Sri Prabhat Kumar Sinha learned counsel for the petitioner and opposed by Sri A.B. Mahto, learned Additional P.P.

(2.) It appears that co-accused Akil Ahmed @ Funtoos, whose case is similar to the petitioners, has been granted anticipatory bail by a Bench of this Court vide order dated 01.02.2010 in A.B.A. No. 2409 of 2009.

(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioners, above named, to surrender in the court below by 6th of January 2011. If the petitioners surrender by that time, the learned Court below is directed to enlarge the petitioners 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 Sri Sanjay Singh Yadav, learned Judicial Magistrate, 1st Class, Hazaribag in connection with Sadar (Mufassil) P.S. Case No. 360 of 2009 corresponding to G.R. No. 1495 of 2009 subject to the condition laid down under Section 438 (2) of the Cr.P.C.