Jharkhand High Court
Muni Sao Alias Munilal vs The State Of Jharkhand on 6 December, 2012
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND RANCHI
A. B. A. No. 3706 of 2012
Muni Sao @ Munilal ... ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
CORAM: THE HON'BLE MR. JUSTICE PRASHANT KUMAR
............
For the Petitioner : Ms. Rashmi Kumar,
For the Opp. Party : Mr. Prem Prakash, A.P.P.
........
3/06.12.2012Anticipatory bail application filed by Muni Sao @ Munilal is moved by Ms. Rashmi Kumar, learned counsel for the petitioner and opposed by Sri Prem Prakash, learned Additional PP.
From perusal of prosecution report, I find that seizure was made from an open place. Nothing has been recovered from the conscious possession of petitioner.
Considering the aforesaid facts and circumstances, I allow this anticipatory bail application and direct the petitioner to surrender in the court below on or before 15th of December 2012 and in the event of his surrender, the learned court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Civil Judge, Jr. Div. No. 2, cum S.D.J.M. Koderma in connection with G. Case No. 325 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.
(Prashant Kumar, J.) Binit