Prashant Kumar, J.@mdashAnticipatory bail application filed by Vijay Kumar Yadav @ Vijay Kumar @ Vijay Yadav, is moved by Sri Laljee Sahay, learned Counsel for the Petitioner and opposed by Sri Tapas Roy, learned Additional P.P. for the State.
2. Admittedly, Petitioner is not named in first information report. However, charge sheet reveals that one Munna Modi produced mobile phone in the police station and had said that he purchased the same jointly from four accused persons including Petitioner.
3. Considering the aforesaid facts and circumstances, I allow this application and direct the Petitioner above named to surrender in the court below by 19th of April, 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 C.J.M., Giridih, in connection with Dhanbar P.S. Case No. 244 of 2008 corresponding to G.R. No. 2635 of 2008, subject to the condition as laid down u/s 438(2) of the Code of Criminal Procedure
