- (1.) ANTICIPATORY bail application filed by Harbans Kumar, is moved by Sri P.K. Prasad, learned senior counsel for the petitioner and opposed by Sri S.N. Rajgarhia, learned Additional P.P. for the State.
(2.) IT appears that coaccused Gyan Ratan, who is an employee of TISCO, has been granted anticipatory bail by this Court vide order dated 07.03.2011 in A.B.A. No. 258 of 2011. Petitioner is also an employee of TISCO and his case is similar to aforesaid coaccused. Considering the aforesaid facts and circumstances, I allow this application and direct the petitioner to surrender in the court below by 30th of March, 2011 and in the event of his surrender, the learned court below is directed to enlarge him 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 Chief Judicial Magistrate, Seraikella, in connection with Gamaharia P.S. Case No. 59 of 2010 corresponding to G.R. No. 808 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;