- (1.) Anticipatory bail application filed by Vinod Kumar Jha @ Binod Kumar Jha, is moved by Sri K.P. Deo, learned counsel for the petitioner and opposed by Sri T.N. Verma, learned Additional P.P. for the State.
(2.) From perusal of First Information Report, I find that there is no allegation in it to show that petitioner has forged the signature of Authority who issued the certificate in question.
(3.) 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 Chief Judicial Magistrate, Godda, in connection with Godda (Town) P.S. Case No. 413 of 2010 corresponding to G.R. No. 1317 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;