(1.) Heard Mr. D. Biswas, learned counsel appearing for the accused-petitioners as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.
(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioners, namely, Jarina Bibi and Mustak Miah, who are wanted in connection with Kamalpur PS case No. 96 of 2019 under sections 447/323/326/307/34 of the IPC.
(3.) The allegation, in the complaint is that, the accused-petitioners were involved in scuffling with the complainant and ultimately there was a group quarrel and some of the members of both the parties suffered some injuries.