- (1.) Heard the learned advocates appearing for the parties. Perused the Case Diary.
(2.) The petitioner is seeking bail in connection with the case relating to an offence punishable under Sections 147/148/149/448/186/333/352/353/325/326/307/509 of the Indian Penal Code & S.3 of the Prevention of Damage to Public Property Act, 1984 registered under Beldanga Police Station Case No. 493 of 2011 dated 11.08.2011.
(3.) From the case diary, it appears that the investigation is still continuing. The petitioner is detained in jail from the last 41 days.;