IN THE MATTER OF: MANIK MONDAL Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.

(2.) The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 147/148/149/302/506 of the Indian Penal Code and Sections 25/27 of the Arms Act, registered vide, Domkal P.S. Case No. 773/2010.

(3.) It is the case of the petitioner that he is in custody for 330 days and charge-sheet has already been submitted. It is further submitted that this is a case of retaliation. Firstly, one of the villagers was killed by the defacto-complainant and his associates and then in retaliation, the brother of the defacto-complainant was allegedly killed by another group of villagers. It is contended that four accused persons have been granted bail by this court and one of the accused persons, Meherul Mondal, who is standing on the same footing with the present petitioner, has been granted bail by the court below.