KANCHAN CHAKRABORTY,J. - (1.) The petitioner is seeking bail in connection with the case relating to an offence punishable under Section 379 of the Indian Penal Code registered under Udaynarayanpur Police Station Case No. 107 of 2011 dated 04.05.2011.
(2.) Heard the learned advocates appearing for the parties and considered the materials on C.D.
(3.) Mr. Mukherjee, learned advocate appearing on behalf of the petitioner submits that nothing has been seized from the possession of the petitioner. He further submits that all the co-accused persons have been granted bail. The petitioner is in custody for 40 days and nothing is left for the purpose of investigation, which requires his detention.;