- (1.) Anticipatory bail application filed by petitioners, Gaya Singh, Tarkeshwar Mahto @ Tarkeshwar Prasad, Arjun Mahto, Baleshwar Prasad and Rajesh Prasad is moved by Sri Indrajit Sinha, counsel for the petitioners and opposed by Sri Shekhar Sinha, Additional P.P.
(2.) From perusal of prosecution report, it is clear that the informant had received information regarding the occurrence from unknown persons. Considering the aforesaid facts and circumstance, I direct the petitioners, above named, to surrender in the court below by 11th January 2011. If the petitioners surrender by that time, learned court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Hazaribagh in connection with G.R. No. 150 of 2010 corresponding to T.R. No. 1372 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;