- (1.) Heard the learned advocates appearing for the parties. Perused the Case Diary. The petitioner is seeking bail in connection with the case relating to an offence punishable under Sections 302/201/379/34 the Indian Penal Code registered under Howrah Police Station Case No. 258 of 2008 dated 30.09.2008.
(2.) From the case diary, it appears that the petitioner was declared absconding in the charge-sheet. Subsequently, the petitioner surrendered and is detained in jail.
(3.) We have gone through the case diary produced before us. Considering the nature of offences committed by the petitioner, we do not find that the prayer for bail should be granted.;