Pradip Ram vs The State of Jharkhand

Jaya Roy, J.—Heard learned Counsel for the Petitioner and learned Counsel for the State.

The Petitioner is apprehending his arrest in connection with the case registered under Sections 409, 420, 467 and 468 of the Indian Penal Code.

Learned Counsel for the Petitioner submits that the Petitioner has already deposited the amount, as mentioned in the F.I.R. i.e. a sum of Rs. 23,000/- (Twenty Three thousand) and a sum of Rs. 16,000/- (Sixteen thousand) to Mukhia of the concerned panchayat.

Considering the facts and circumstances of the case, the Petitioner, above named, is directed to surrender in the court below and to deposit a sum of Rs. 5,000/- (Five thousand) as a condition for granting of anticipatory bail within a period of four weeks from today i.e. on 08.08.2011 and if he shows, the deposit of the said amount and surrender within the said period, the trial Court is directed to release him on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Palamau at Daltonganj in connection with Chhatarpur P.S. Case No. 53 of 2011 corresponding to G.R. No. 726 of 2011 subject to the condition that the Petitioner will remain physically present before the trial Court at least once in a month on the date fixed for trial and one of the bailors will be his close relative and another will be of local resident having immovable property within the jurisdiction of the trial court and also subject to the condition laid down u/s 438(2) of the Code of Criminal Procedure