- (1.) ANTICIPATORY bail application filed by Bhupendra Kumar Singh, is moved by Sri A.K. Kashyap, learned senior counsel for the petitioner and opposed by Sri M.B. Lal, learned Additional for the State.
(2.) IT is submitted that petitioner moved for grant of anticipatory bail in the year 2001 before Sessions Judge, Koderma, but the same has been disposed of by saying that petitioner has no apprehension of arrest. IT is further submitted that from the year 2001 to till today, there is absolutely no evidence against the petitioner, but inspite of that I.O. filed an application for issuance of warrant of arrest and accordingly, warrant of arrest issued against him without any application of mind. IT is submitted that petitioner is dragged in this case without any evidence, therefore, he may be enlarged on anticipatory bail. Learned Additional after going through the case diary, has fairly stated that up till now, I.O. has not collected any evidence against the petitioner. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioner to surrender in the court below by 29th of March, 2011 and in the event of his surrender, the learned court below is directed to enlarge him on bail on his furnishing bail bond of Rs. 10,000/(Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Koderma, in connection with Koderma (Telaiya) P.S. Case No. 282 of 1996 corresponding to G.R. No. 561 of 1996, subject to the condition as laid down under section 438(2) of the Cr.P.C.;