- (1.) ANTICIPATORY bail application filed by Sanjay Prasad Sao @ Sanjay Prasad Saw, is moved by Sri Nilesh Kumar, learned counsel for the petitioner and opposed by Sri S.K. Srivastava, learned Additional P.P. for the State.
(2.) IT appears that coaccused Raj Kumar Agrawal (who is named in F.I.R.) has been granted anticipatory bail by a Bench of this Court vide order dated 26.11.2010 in A.B.A. No. 3307 of 2010 on the ground that no control order violated by aforesaid accused. Petitioner is owner of pickup van on which rice was loaded. 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, Dhanbad, in connection with Katras P.S. Case No. 227 of 2010 corresponding to G.R. No. 2538 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;