- (1.) This application for bail under Section 439 of the Cr. P. C. has been taken out by Ram Charan Pal, who was arrested on 23.8.2012 in connection with Kotwali P.S. case No.409 of 2012 dated 14.7.2012 for committing offence under Sections 420/406/468/494/34 of the I.P.C.
(2.) Mr. Mitra, learned Counsel appearing for the petitioner submits that the co-accused persons have already been granted bail. The specimen signature of the petitioner has already been obtained for the purpose of examination. The documents which are allegedly forged by the petitioner have also been seized by the I.O. The petitioner is in custody for considerable period of time. Therefore, there is no necessity to keep him behind the bars any further.
(3.) Heard Mr. Panda, learned Counsel appearing on behalf of the opposite party/State of West Bengal who vehemently opposes the prayer for bail.;