- (1.) Anticipatory bail application filed by petitioner, Rameshwar Maharaj is moved by Sri Vijay Kumar Gupta, counsel for the petitioner and opposed by Sri Prem Prakash , Additional P.P.
(2.) It is alleged that petitioner had stolen electricity and put loss of Rs.8,000/- to J.S.E.B. Annexure 4 shows that petitioner has already deposited Rs.8,000/-.
(3.) Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 13th January 2011. If the 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, Seraikela in connection with R.I.T., Adityapur P.S. Case No.216 of 2010 corresponding to G.R. No.589 of 2010, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.;