ASHIM KUMAR ROY, J. - (1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
(2.) The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 307/34 of the Indian Penal Code, registered vide, Manicktala P.S. Case No. 256/2011.
(3.) It is submitted that the petitioner is in custody for 75 days and charge-sheet has not yet been submitted. It is an admitted position that two other accuseds are on anticipatory bail.;