SUKHDEO SAW @ SUKHDEO PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Sukhdeo Saw @ Sukhdeo Prasad is moved by Sri P.S. Dayal, learned counsel for the petitioner and opposed by Sri Tapas Roy, Addl.P.P. for the State.

(2.) There is no allegation of assault against the petitioner. The other two co-accused Shankar Prasad and Ashok Prasad have been granted regular bail by different benches of this Court. The case of the petitioner stands on similar footing with co-accused.

(3.) Considering the aforesaid fact and circumstance, I allow this application and direct the petitioner, named above, to surrender in the court below by 08.07.2013. If petitioner surrenders by that time, the court below is directed to enlarge the petitioner, named above, on bail, on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Hazaribagh in connection with Mandu(W.B.) P.S. case no.22/13, corresponding to G.R.No.248/13, subject to the condition as laid down under Section 438(2) of the Cr. P.C.