- (1.) Anticipatory bail application filed by petitioners Smt. Sushma Tiwary and Niraj Kumar Tiwary @ Niraj Kumar is moved by Sri. Kaushik Sarkhel and opposed by Sri. P.K. Appu , learned Additional P.P.
(2.) It appears that the allegation against the petitioners is similar to co-accused Shailbala Tiwary alias Shailwala Tiwary who has been granted anticipatory bail by a Bench of this Court vide order dated 6.10.2010 in A.B.A. No. 3732 of 2010.
(3.) Considering the aforesaid facts and circumstance, I direct the petitioners to surrender in the court below by 13th of January,2011 and in that event, court below is directed to enlarge the petitioners, above named, on bail on 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, Ranchi in connection with Doranda ( Argora) P.S. Case No. 186 of 2010 ( G.R. No. 2189 of 2010) , subject to the condition as laid down under section 438(2) of the Cr.P.C.;