PRASHANT KUMAR, J. - (1.) ANTICIPATORY bail application filed by Ram Krishna Biswas @ Krishna Biswas, is moved by Sri Saurav Arun, learned Counsel for the Petitioner and opposed by Sri L.C.N. Shahdeo, learned Counsel for the opposite party No. 2.
(2.) AT the outset, it is submitted by learned Counsel for the Petitioner that Petitioner is ready to keep opposite party No. 2 and her daughter with all respect and dignity and Petitioner also undertakes that he will get his daughter admitted in a school. Learned Counsel for the opposite party No. 2 submits that if Petitioner keeps opposite party No. 2 and her daughter with all respect and dignity, she is ready to reside with Petitioner in his parental house.
(3.) CONSIDERING the aforesaid facts and circumstances, I allow this application and direct the Petitioner to surrender in the Court below positively on 7 of April, 2011 and on that day opposite party No. 2 and her daughter shall remain present in the Court below. The learned Court below is directed to enlarge Petitioner 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 J.M., 1st Class, Jamshedpur, in connection with Complaint Case C/l No. 1254 of 2010, subject to the condition as laid down under Section 438(2) of the Code of Criminal Procedure;