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Judgment
Petitioner is apprehending his arrest in connection with Baliapur P.S. Case No. 54 of 2016, corresponding to G.R. No. 2719 of 2016, registered under Sections 406, 419, 420, 467, 468, 471 of the I.P.C., lodged on the basis of one written report given by Pramod Kumar, Co-operative Development Officer, Baliapur.
2 It appears that notices were issued to opposite party no. 2, but he failed to appear.
Further, on 09.02.2017, learned counsel for the petitioner had submitted that petitioner is ready to deposit Rs. 50,000/- as first installment and the remaining Rs. 50,000/- in five installments.
On 08.05.2017, the matter was directed to be listed for today for appearance of opposite party no. 2.
Today, when the case is called out, nobody appears on the behalf of the opposite party no. 2.
Learned APP has appeared and also filed counter affidavit and opposed the prayer for anticipatory bail.
Be that as it may, I am inclined to admit the petitioner on provisional anticipatory bail till 11.10.2017. The above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1 st Class, Dhanbad, in connection with Baliapur P.S. Case No. 54 of 2016, corresponding to G.R. No. 2719 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and further subject to the condition that on the date of surrender, petitioner shall deposit Rs. 50,000/- in the court below.
List this case on 04.10.2017. On that date, after assessing the conduct of the petitioner as to whether he has complied the order or not, further scheme for depositing the remaining amount in installments and for confirmation of provisional bail will be considered.
Let a copy of order be sent to the court below at once .