ARUN SOOD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Arun Sood, is moved by Sri Nilesh Kumar, learned counsel for the petitioner and opposed by Sri A.K. Prasad, learned Additional P.P. for the State and Sri A.K. Das, learned counsel for the informant.

(2.) It appears that this is a dispute between two cricket association which in my view can better to be adjudicated by a civil court.

(3.) In view of the fact that prior to filing of this complaint, a suit is pending for adjudication of genuineness of agreement, I direct the petitioner to surrender in the court below by 17th of January, 2011 and in the event of his surrender, the learned court below is directed to enlarge him on bail on his furnishing bail bond of Rs. 10,000/( Ten Thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Koderma, in connection with Koderma (Tilaiya) P.S. Case No. 412 of 2010 corresponding to G.R. No. 839 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.