- (1.) Anticipatory bail application filed by petitioner, Taufique Islam @ Taufique Islam Taeed is moved by Sri Arbind Kumar Sinha learned counsel for the petitioner and opposed by Sri Binod Singh, learned Additional P.P.
(2.) From perusal of complaint petition, I find that main allegation is against co-accused 1,2,3,4 & 5. Petitioner is a licensed deed writer.
(3.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 13th of January 2011. If petitioner 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) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Palamau in connection with Sadar (Town) P.S. Case No. 505 of 2009 corresponding to G.R. No. 2004 of 2009 subject to the condition laid down under Section 438 (2) of the Cr.P.C.;