- (1.) Anticipatory bail application filed by Md. Ayub @ Chhotu Khan @ Md. Ayub Khan, is moved by Sri P.C. Tripathi, learned senior counsel for the petitioner and opposed by Smt Sadhna Kumar, learned Additional P.P. for the State.
(2.) From perusal of First Information Report, I find that there is no allegation in it that petitioner has interfered in the Government work of informant or any of the person who participated in the meeting. Considering the aforesaid facts and circumstances, I direct the petitioner to surrender in the court below by 11th of January, 2011 and in the event of his surrender, the learned court below is directed to enlarge him on bail on his furnishing bail bond of Rs. 10,000/( Ten Thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Bermo at Tenughat, in connection with B.T.P.S. Case No. 82 of 2010 corresponding to G.R. No. 718 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;