- (1.) Anticipatory bail application filed by petitioner, Sudhir Kumar @ Sudhir Kumar Sahu is moved by Sri Anil Kumar, counsel for the petitioner and opposed by Sri M.B. Lal, Additional P.P. From perusal of First Information Report, it appears that the petitioner is introducer of one Pramod Kumar, who obtained loan from the informant-Company.
(2.) Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 20th January 2011. If the petitioner surrenders by that time, 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 Chief Judicial Magistrate, Lohardaga in connection with Lohardaga P.S. Case No. 101 of 2010 corresponding to G.R. No. 371 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;