T.AMARNATH GOUD,J. - (1.)This is a petition filed under Sec. 438 of the Code of Criminal Procedure, 1973 for granting of bail of the accused person in the event of his arrest, in connection with Manu P.S. Case No.2022MNU015, registered under Sec. 341, 148, 149, 302, 120(B) and 34 of IPC, and added Sec. 212 of IPC.
(2.)Heard Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent.
(3.)Perused the case diary. The investigation is in progress. The injured person/eye witness has categorically stated the name of the accused person herein. The name of the accused-petitioner herein is shown as accused No.9. His involvement is there along with others. For the present, this Court is not inclined to interfere with the present anticipatory bail application, and the same is accordingly rejected. However, the petitioner is at liberty to surrender before the Court below and move the appropriate application.
With the above observation and direction, this instant anticipatory bail application stands dismissed.

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