HABLU BAG @ BHATUK Vs. IN RE

JUDGEMENT

(1.) In Re:- An application for bail under section 439 of the Code of Criminal Procedure in connection with Lalgarh Police Station Case No. 117/2019 dated 22.10.2019 registered for investigation into offences punishable under Sections 302/201/120B/34 of the Indian Penal Code and Sections 25/27 of the Arms Act.

(2.) And In the matter of : Hablu Bag @ Bhatuk .. Petitioner Mr. Soumyajit Das Mahapatra . for the petitioner Mr. Neguive Ahmed .for the State The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.

(3.) The petitioner claims that other co-accused standing on the same footing have already been enlarged on bail. The memorandum of evidence filed on behalf of the State refers to the statements of several persons. Though the nature of the offence was grievous, considering the possible connection of the petitioner to the incident on the basis of the material available, there may not be any further need to detain the petitioner.