Kailash Prasad Deo, J. - (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) The petitioner has prayed for grant of regular bail, in connection with Bindapathar P.S. Case No. 109 of 2017, corresponding to G.R. Case No. 1241 of 2017, for the offence under Section 147, 148, 149, 307,302, 323,324, 326, 342, 504 of the Indian Penal Code.
(3.) Learned counsel for the petitioner has submitted that as per the allegation made in the FIR, altogether 14 persons have committed the offence. Learned counsel for the petitioner has drawn attention towards Annexure-2 and 3 and submitted that Dipti Banerjee @ Bandopadhyay @ Dipti Bandhopadhyay has been granted anticipatory bail by this Hon'ble court vide order dated 12.04.2018 in A.B.A. No. 1982 of 2018. That Bibhishan Pandit and Hanuman Pandit have been granted bail on 15.05.2018 in B.A. no. 3698 of 2018 respectively. That the petitioner is aged about 71 years and he is in custody since 19.03.2018.;