D.K. Jain, J. - (1.) Leave granted.
(2.) This appeal, by special leave, is directed against order dated 11th January, 2010 passed by the High Court of Calcutta in C.R.M. No. 272 of 2010, granting regular bail to respondent No. 1 in this appeal (hereinafter referred to as "the accused"), under Section 439 of the Code of Criminal Procedure, 1973 (for short "the Code").
(3.) The accused is facing trial for an offence punishable under Section 302 of the Indian Penal Code, 1860 (for short "IPC") for allegedly committing the murder of one Ms. Mallika Sen. Respondent No. 2 is the State of West Bengal.;