- (1.) ANTICIPATORY bail application filed by Kailash Mandal, Pramod Mandal and Beni Mandal, is moved by Sri V.K. Tiwary, learned counsel for the petitioners and opposed by Sri A.K. Sinha, learned Additional P.P. for the State.
(2.) IN the F.I.R. itself, it is mentioned that petitioners took out revolver and threatened the informant to commit his murder. There is nothing to show that they have attempted to commit murder of informant. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioners to surrender in the court below by 30th of March, 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 Chief Judicial Magistrate, Godda, in connection with Godda (M) P.S. Case No. 297 of 2010 corresponding to G.R. No. 955 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;