- (1.) Anticipatory bail application filed by petitioner, Kedar Prasad @ Kedar Mahato is moved by Sri A.K. Chaturvedi, counsel for the petitioner and opposed by Sri Azimuddin, Additional P.P.
(2.) First Information Report reveals that the petitioner has been implicated in this case merely on suspicion.
(3.) Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 11th 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, Jamshedpur in connection with Mango (Olidih) P.S. Case No. 248 of 2010 corresponding to G.R. No. 1554 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;