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Judgment
3 paragraphs · 152 wordsPrashant kumar, J.—Anticipatory bail application filed by Petitioner Javed Akhtar is moved by Sri. Pratiush Lala and opposed by Mrs. Sadhna Kumar , learned Additional P.P. and Sri. P. Pranay learned Counsel for the O.P. No. 2.
It is submitted by counsel for the parties that the case has been compromised out side the court and Petitioner had paid Rs. 50,000/-to complainant.
Considering the aforesaid facts and circumstance, I allow this application and direct the Petitioner to surrender in the court below by 18.4.2011 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 Judicial Magistrate, Dhanbad in connection with C.P. Case No. 682 of 2010 , subject to the condition as laid down u/s 438(2) of the Code of Criminal Procedure