- (1.) This application under Section 439 of the Cr. P. C. has been filed by the accused Hujur Sk., praying for bail in connection with Kaliganj Police Station Case No.826 of 2011 dated 5.12.2011 under Sections 452/325/308/34 of the I.P.C.
(2.) Heard Mr. Biswas, learned Advocate appearing on behalf of the petitioner. Heard Mr. Ghosh, learned Advocate appearing on behalf of the opposite party/State.
(3.) Perused the C.D. and the materials therein including the injury reports. There are materials in abundance suggesting direct involvement of the accused. The investigation in its early state. Considering the facts and circumstances of the case, I reject the prayer for bail at this stage.;