- (1.) HEARD the learned counsel for the petitioner and the learned counsel for the C.B.I.
(2.) THE petitioner is an accused in a case registered under Sections 420/ 467/468/471/and 120B of the I.P.C. and under Section 13(1) (d) read with 13(2) of the P.C. Act. The learned counsel for the petitioner has submitted that earlier the prayer for anticipatory bail of the petitioner was dismissed as withdrawn by this Court in A.B.A. No. 4208 of 2011 vide order dated 05.03.2012.
(3.) MR . Kalyan Roy, the learned counsel for the petitioner has submitted that the petitioner has not named in the F.I.R. and his name has been added in the charge sheet dated 30.08.2011 i.e. after more than a year.;