KANCHAN CHAKRABORTY,J. - (1.) The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 387/506 of the Indian Penal Code and Section 9(b) of the Explosives Act registered under Barasat P. S. Case No. 2183 of 2011 dated 21-11-2011.
(2.) Heard Mr. Biswas, learned advocate appearing on behalf of the petitioner and as well as Mr. Iqbal Kabir, learned advocate appearing on behalf of the State.
(3.) Perused the case diary and the materials therein. There are materials in abundance against the petitioner suggesting direct involvement in the crime.;