- (1.) Anticipatory bail application filed by petitioner, Ravi Shankar Thakur @ R.S. Shankar is moved by Sri R.C.P. Sah, counsel for the petitioner and opposed by Smt. M. Palit, Additional P.P.
(2.) It is alleged that petitioner had stolen electricity and put a loss of Rs.4,000/- to J.S.E.B. Annexure 2 shows that petitioner has already deposited Rs.4,000/-.
(3.) Considering the aforesaid facts and circumstance, I direct the petitioner, above named, to surrender in the court below by 13th January 2011.;