- (1.) Anticipatory bail application filed by petitioner, Gurender Pal Singh @ Romi Sardar is moved by Sri Ananda Sen and opposed by Sri T.N. Verma, Additional P.P. From perusal of the First Information Report, it appears that the name of this petitioner has been brought to the notice of informant by some undisclosed persons and because of that the petitioner has been implicated in this case. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the Court below by 7th January, 2011.
(2.) If the 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 Chief Judicial Magistrate, Chaibasa in connection with Muffasil P.S. Case No. 45 of 2010 corresponding to G.R. No. 239 of 2010, subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.;