- (1.) ANTICIPATORY bail application filed by petitioner Krishna Kumar Kedia is moved by Sri. Sameer Saurabh and opposed by Sri. , Ravi Prakash , learned Additional P.P.
(2.) IT appears that co-accused Shyam Sunder Poddar and Mahavir Prasad Barjatiya have been granted anticipatory bail by a Bench of this Court vide order dated 30.01.2010 in ABA No. 3277 of 2009 and ABA No. 2869 of 2009 respectively. The case of petitioner stands on more or less similar footing. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner to surrender in the court below by 16.03.2011 and in that event the court below is directed to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Bokaro in connection with Marafari P.S. Case No. 27 of 2007 ( G.R. No. 360 of 2007), subject to the condition as laid down under section 438(2) of the Cr.P.C. and subject to further condition that petitioner will deposit original fixed deposit receipts of Rs. 1,50,000/-, obtained in his own name as a condition of bail. The petitioner is further directed to keep the said fixed deposit amount renewed from time to time and the maturity value/part of it will be subject to the final decision of the case pending in the court below. However, it is made clear that the aforesaid deposit will not prejudice the petitioner in his defence.;