- (1.) Leave is granted to the learned Advocate for the petitioner to correct the cause title.
(2.) This application under Section 439 of the Cr. P. C. has been filed by the accused Partha Sharma @ Partha Shil Sharma @ Prtha Roy, praying for bail in connection with Bhaktinagar Police Station Case No.292 of 2011 dated 21.3.2011 under Sections 25/27 of the Arms Act.
(3.) Heard Mr. Panda, learned Counsel appearing on behalf of the State. Perused the C.D. Heard Mr. Bhattacharyya, learned Counsel appearing on behalf of the petitioner. The petitioner is in custody for about one month. The subject article has already been seized. The petitioner is a permanent resident of Bhaktinagar.;