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 302/201/379/411/120B of the Indian Penal Code, registered vide, S.T. Case No. 3rd September, 2010.
(3.) It is submitted that the petitioner is in custody for one year five months and after examination of twelve witnesses, the trial has been hauled up due to the vacancy in the court. It is further submitted that last time, witness was examined on 09.09.2011. Lastly, it is contended that the vacancy in the court has not yet been filled up, therefore, there is no chance of trial being concluded in near future.;