- (1.) ANTICIPATORY bail application filed by Tulsi Prasad Mahto @ Tulsi Mahato, Sufal Gorai, Banka Thakur and Sita Ram Mahto @ Sitaram Maha, is moved by Sri A.K. Das, learned counsel for the petitioners and opposed by Sri Shekhar Sinha, learned Additional P.P. for the State.
(2.) IT appears that coaccused Manoj Sahu @ Manoj Sahu, Manoj Kumar Pandey and Khagen Mahto @ Khagen Mahato, against whom there is similar allegations, have been granted anticipatory bail vide Annexure3. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioners to surrender in the court below by 4th of April, 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, Seraikella, in connection with Chandil P.S. Case No. 34 of 2008 corresponding to G.R. No. 121 of 2008, subject to the condition as laid down under section 438(2) of the Cr.P.C.;