AKSHAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Akshay Kumar Singh is moved by Sri A.K. Kashyap, senior counsel for the petitioner and opposed by Sri A.K. Prasad, Additional P.P. From perusal of Paragraph No.65 of the case diary, it appears that one of the witnesses of First Information Report, namely Virendra Uraon has stated that two transformers and electric wire were looted by some unknown persons, which appears to be in consonance with the story narrated by petitioner.

(2.) Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 17th January 2011. If the petitioner surrenders by that time, 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, Garhwa in connection with Nagar Untari P.S. Case No.316 of 2009 corresponding to G.R. No.1456 of 2009, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.