- (1.) This application under Section 439 of the Cr. P. C. has been filed by the accused Subrata Maity, praying for bail in connection with Bally Police Station Case No.1090 of 2011 dated 29.11.2011 under Sections 420/406/468/471/120B/34 of the I.P.C.
(2.) Heard Mr. Mitra, learned Counsel appearing on behalf of the petitioner and Mr. Ghosh, learned Counsel appearing on behalf of the State. Perused the C.D.
(3.) There are materials in abundance suggesting involvement of this accused in the alleged crime which is of serious in nature and this Court think that the matter is to be probed in depth by the investigating agency. Release of this accused would obviously hamper the progress of the investigation which is going to be completed very soon. This apart, possibility of evidence being tampered with cannot be ruled out. So, I reject the prayer for bail at this stage.;