--------- For the Petitioner : Mr. Sanat Kumar Jha, Advocate. For the State : A.P.P. For the O.P. No. 2 : Mr. Ashok Kumar Sinha, Advocate.
--------- For the Petitioner : Mr. Sanat Kumar Jha, Advocate. For the State : A.P.P. For the O.P. No. 2 : Mr. Ashok Kumar Sinha, Advocate. ---------
08 /Dated: 08/05/2017 Petitioner is apprehending his arrest in connection with P.C.R. Case No. 43 of 2015, registered under Sections 420, 406, 417 of the I.P.C. and Section 138 of the Negotiable Instrument Act. It appears that one Asit Pramanik, Director of the company taken the money, but has neither returned the money nor alloted the plots to the complainant. It is submitted by learned counsel for the petitioner that petitioner has been falsely implicated in this case and the specific allegation is against Asit Pramanik. Learned APP and opposite party no. 2 have opposed the prayer for anticipatory bail. Be that as it may, I am inclined to admit the petitioner on anticipatory bail. 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 S.D.J.M., Pakur, in connection with P.C.R. Case No. 43 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. (Anant Bijay Singh, J.) Sunil/
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