- (1.) Anticipatory bail application filed by petitioner, Tanu Singh @ Yadu Nath Singh is moved by Sri Nilesh Kumar learned counsel for the petitioner and opposed by Sri T.N. Verma learned Additional P.P. It is submitted by Sri Nilesh Kumar that co-accused Gyan Chand Pandey, who happens to be owner of the Truck, has been granted anticipatory bail by this Court vide order dated 03.09.2010 in A.B.A. No. 2367 of 2010. Case of petitioner stands on better footing. 1 Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 10th 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 Chief Judicial Magistrate, Latehar in connection with Latehar P.S. Case No. 62 of 2010 corresponding to G.R. No. 266 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;