ASHOK RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the O.P. No.2 as well as the learned counsel for the State.

(2.) THE petitioner is apprehending his arrest in connection with the case registered under Sections 341, 323, 504, 498A, 494/34 of the Indian Penal Code.

(3.) AS submitted above, the petitioner is granted two weeks time to deposit the amount and thereafter, petitioner will surrender within a period of one month from the date of this order i.e. 03.08.2012. If he surrenders within the said period, the trial Court is directed to release him on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Judicial Magistrate, Madhupur at Deoghar in connection with (Sarath) Chitra P.S. Case No. 26 of 2012 corresponding to G.R. No. 76 of 2012, subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the District concern and also subject to the conditions laid down under Section 438(2) of the Cr.P.C.