- (1.) ANTICIPATORY bail application filed by petitioner Subrato Kumar Mandal is moved by Ms. Amrita Banerjee and opposed by Sri P.K. Sahay, learned Additional P.P.
(2.) IT is submitted that co-accused Suresh Kumar Mardi against whom there is similar allegation has been granted anticipatory bail vide order dated 24.2.2011 in ABA No. 3441 of 2010. Petitioner is also ready to deposit his share in the alleged amount of Rs. 4,00,000/- i.e. Rs. 1,33,000/- ( One lakh thirty three thousand only). Learned Additional P.P. have no objection in grant of anticipatory bail, if the petitioner deposit the said amount. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner to surrender in the court below by 23.03.2011 and in that event the court below is directed to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Jamshedpur in connection with Jugsalai ( Bagbera) P.S. Case No. 207 of 2009 ( G.R. No. 2584 of 2009), subject to the condition as laid down under section 438(2) of the Cr.P.C. subject to further condition that on the date of surrender petitioner furnish a Bank Draft of Rs. 1,33,000/-( Rs. One lakh thirty three thousand only ) in the name of informant namely, Shyam Soren in the court below. The court below is directed to hand over the said Bank Draft to the informant on proper identification.
(3.) IT is made clear that aforesaid deposit of petitioner will not prejudice him in his defence.;