- (1.) Anticipatory bail application filed by petitioner, Suklal Rajak @ Sukh Lal Choudhary is moved by Sri Krishna Murari, counsel for the petitioner and opposed by Sri S.N. Rajgarhia, Additional P.P. It appears that allegation against the petitioner is similar to Raj Kumar Rajak @ Raj Kumar, who happens to be the father of Vikash Kumar. It then appears that the aforesaid Raj Kumar Rajak @ Raj Kumar has been granted anticipatory bail by a Bench of this Court vide Annexure 4. Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 15th January 2011.
(2.) 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, Ranchi in connection with Sukhdeo Nagar (Kotwali) P.S. Case No. 496 of 2007 corresponding to G.R. No. 2630 of 2007, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;