- (1.) ANTICIPATORY bail application filed by petitioners, Dilip Das and Jugendra Das @ Jogendra Kumar Das is moved by Sri Pradip Gangopadhyay, counsel for the petitioners and opposed by Mr. A.K. Prasad, Additional P.P.
(2.) SO far petitioner no.1, Dilip Das is concerned, it is alleged that he was found fleeing from the place of occurrence just after occurrence and his slippers also seized from the place of occurrence. Under the said circumstance, I am not inclined to enlarge petitioner no.1, Dilip Das on anticipatory bail. Hence, his anticipatory bail application rejected. So far petitioner no.2, Jugendra Das @ Jogendra Kumar Das is concerned, only allegation against him is that two days prior to the occurrence, he along with others came to the house of informant and threatened his father and his elder brother. Apart from that no other incriminating material found against him in the case diary.
(3.) CONSIDERING the aforesaid facts and circumstance, I direct the petitioner no.2, Jugendra Das @ Jogendra Kumar Das to surrender in the court below by 18th March 2011. If he surrenders by that time, 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 Sub-Divisional Judicial Magistrate, Madhupur at Deoghar in connection with Sarath P.S. Case No.56 of 2010 corresponding to G.R. No.203 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;