PRAMOD RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Pramod Rai is moved by Sri Arvind Kumar Choudhary learned counsel for the petitioner and opposed by Mrs. Nitu Sinha learned Additional P.P.

(2.) It appears that petitioner is the uncle-in-law of deceased. However from perusal of Annexure-2 it appears that petitioner is in litigating terms with father-in-law of deceased. It also appears that he is residing separately at Madhupur.

(3.) Considering the aforesaid facts and circumstance, I allow this anticipatory bail application and direct the petitioner, above named, to surrender in the court below on or before 19th of January 2011. If petitioner surrenders by that time, the 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 Sub-Divisional Judicial Magistrate, Madhupur at Deoghar in connection with Madhupur P.S. Case No. 157 of 2010 corresponding to G.R. No. 374 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.