- (1.) Heard the learned Counsel appearing for the petitioner as well as for the State. Perused the Case Diary. The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 143/448/427/224/225/506/353/323/325/307 of the Indian Penal Code registered vide Digha P. S. Case No.29 of 2011 dated 7th September, 2011.
(2.) Upon perusal of the Case Diary as well as the Medical Report, we find that the petitioner should be enlarged on bail.
(3.) Thus, the petitioner may be released on bail upon furnishing a P.R. Bond of Rs.5,000/- (Rupees five thousand) with one Surety of like amount to the satisfaction of learned Additional Chief Judicial Magistrate, Contai.;