PRITAM BAITHA,RAMJEET BAITHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It appears that co-accused Savitri Devi and Raj Kumar Baitha have been granted anticipatory bail by the learned court below.

(2.) The allegation against the petitioners appears to be similar to aforesaid co-accused.

(3.) Considering the aforesaid facts and circumstance, I direct the petitioners to surrender in the court below by 13th of January,2011 and in that event, court below is directed to enlarge the petitioners, above named, 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 Chief Judicial Magistrate, Lohardaga in connection with Kisko P.S. Case No. 24 of 2010 ( G.R. Case No. 209 of 2010) , subject to the condition as laid down under section 438(2) of the Cr.P.C.