- (1.) ANTICIPATORY bail application filed by petitioner, Manoj Kumar Saha @ Manoj Kumar Sah is moved by Mr. R.S. Mazumdar, senior counsel for the petitioner and opposed by Mrs. Nitu Sinha, Additional P.P.
(2.) IT is admitted position that petitioner is Manager of ICICI Prudential Life Insurance. First Information Report shows that six cheques were issued in the name of ICICI Bank Ltd. and alleged receipt was also said to have been issued by the said bank. The subsequent statement of informant shows that he was ready to invest in ICICI Prudential Life Insurance on being persuaded by co-accused, Anish Kumar. IT is nowhere stated by him that petitioner persuaded informant to invest in ICICI Prudential Life Insurance. It further appears that when the informant did not get his money deposited in the account, he approached this petitioner and then this petitioner disclosed that the receipt shown by him is a forged document. Thereafter, the present case filed. There is nothing in the First Information Report and also in the case diary that petitioner has received any money from the informant. Considering the aforesaid facts and circumstances, I allow this anticipatory bail application and I direct the petitioner, above named, to surrender in the court below by 9th March 2011. If petitioner 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 Chief Judicial Magistrate, Bokaro in connection with B.S. City P.S. Case No.293 of 2010 corresponding to G.R. No.1130 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;