JUDGEMENT
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(1.) Anticipatory bail application filed by petitioners Shyamal
Kumar Majumdar and Samar Kumar Majumdar is moved by Sri.
Birendra Burman and opposed by Sri. A.K. Prasad , learned Additional
P.P.
(2.) It appears that in compliance of order dated 7.12.2010,
petitioners have already deposited Rs. 254251/- with the Regional
Provident Fund Commissioner, Mango, Jamshedpur. In proof of the
same, petitioner has filed Annexure-5 showing that the said amount
has been received vide Cheque No. 123567 dated 21.12.2010.
(3.) Considering the aforesaid facts and circumstance, I direct
the petitioners to surrender in the court below by 13th of January,2011
and in that event, court below is directed to enlarge the petitioners,
above named, 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 Chief Judicial Magistrate, Saraikela in connection with
Adityapur P.S. Case No. 156 of 2010 ( G.R. No. 435 of 2010) , subject
to the condition as laid down under section 438(2) of the Cr.P.C.;
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