- (1.) Anticipatory bail application filed by Babu Jan Ansari @ Babujan Mian and Md. Rafique sari @ Rafique Mian, is moved by Sri Rajesh Kumar, learned counsel for the petitioners and opposed by Sri V.S. Jha, learned Additional P.P. for the State. It is submitted that the case of petitioners are similar to coaccused Kedar Nayak @ Kedar Sao, who has been granted anticipatory bail by a Bench of this Court vide order dated 29.05.2010 in A.B.A. No. 1732 of 2010.
(2.) Learned Additional P.P., after going through the record, has not controverted the aforesaid submission.
(3.) Considering the aforesaid facts and circumstances, I direct the petitioners to surrender in the court below by 11th of January, 2011 and in the event of their surrender, the learned court below is directed to enlarge them on bail on their furnishing bail bond of Rs. 10,000/(Ten Thousand) each with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Bermo at Tenughat, in connection with Nawadih P.S. Case No. 82 of 2009 corresponding to G.R. No. 895 of 2009, subject to the condition as laid down under section 438(2) of the Cr.P.C.;