- (1.) ANTICIPATORY bail application filed by petitioner, Puspa Kumari is moved by Mr. Vishal Kumar Tiwary, counsel for the petitioner and opposed by Mr. Amaresh Kumar, Additional P.P.
(2.) FROM perusal of First Information Report and case diary, it appears that on the instigation of petitioner's husband, informant and his father became ready to make investment in ICICI Bank and for that purpose six different cheques given to petitioner's husband (Anish Kumar). It appears that out of that, two cheques deposited in the joint account of Anish Kumar and this petitioner, and because of that this petitioner implicated in this case. Since, the allegation of enticement as well as receipt of money is against the petitioner's husband, 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 her 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.;