- (1.) Anticipatory bail application filed by petitioner, Uttam Kumar Sharma is moved by Sri Mahesh Tewari, counsel for the petitioner and opposed by Sri Shekhar Sinha, Additional P.P.
(2.) From perusal of First Information Report, it appears that the name of petitioner came in the light of this case on the basis of information received from some unknown source.
(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, Dhanbad in connection with Nirsa P.S. Case No. 181 of 2010 corresponding to G.R. No. 2509 of 2010, subject to the condition as laid down under .;