- (1.) Anticipatory bail application filed by petitioners, Nagendra Kumar Sinha, Manju Sinha and Sanjeev Kumar Sinha is moved by Sri R.S. Mazumdar, learned senior counsel for the petitioner and opposed by Mrs. Nitu Sinha learned Additional P.P. and Md. Faruque Ansari, learned counsel for the informant.
(2.) It is alleged that informant had advanced Rs.1,30,000/- (One Lakh thirty thousand) by difference cheques to the petitioners for execution of sale deed, but petitioners have not executed sale deed, hence present complaint has been filed. It is admitted at bar that suit for specific performance of contract is also pending in relation to the same dispute.
(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below on or before 18th of January 2011. If petitioners surrenders by that time, the learned Court below is directed to enlarge him 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 learned Chief Judicial Magistrate, Palamau at Daltonganj in connection with Sadar Town P.S. Case No. 371 of 2010 corresponding to G.R. No. 2583 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;