- (1.) Anticipatory bail application filed by petitioner, Prem Chand Singh is moved by Sri R.S. Mazumdar, learned Senior Advocate and opposed by Sri S. Maji learned Additional P.P.
(2.) It appears that petitioner has been implicated in this case on the basis of confessional statement of co-accused before the police. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below on or before 18th of January 2011. If petitioner surrenders by that time, the 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 Govindpur P.S. Case No. 251 of 2010 corresponding to G.R. No. 2297 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;