(1.) Affidavit-of-service so filed be kept with record.
(2.) An accommodation has been prayed for on behalf of the learned advocate appearing for the opposite parties. I find that the present application has been pending since the year 2015 and the petitioner approached this Court within a reasonable period of time.
(3.) Mr. Jana, learned advocate appearing for the petitioner draws attention of this Court to the order passed in C.R.M.17916 of 2014, wherein, a Division Bench of this Court was pleased to reject the prayer for anticipatory bail of the accused/opposite party nos.2, 3, 4 and 6. While dismissing the said application for anticipatory bail, it was categorically observed: