TAPASI ROY Vs. PRASENJIT ROY

JUDGEMENT

(1.) Heard Mr. P. Sen Choudhury, learned counsel appearing for the accused persons who surrendered before the Court of learned Sub-Divisional Judicial Magistrate, Bishalgarh in connection with Bishalgarh PS case no.117 of 2023 filed under Ss. 341/323/382-B/506/395/120-B/34 of the I.P.C.

(2.) While hearing the bail application, learned Sub-Divisional Judicial Magistrate, Bishalgarh has recorded the contents of the F.I.R. in his order and also observed that Sec. 382-B and 395 of I.P.C. are non-bailable offence and as such, bail should not be granted to the accused persons.

(3.) Being aggrieved by the order dtd. 10/1/2024, the applicant on behalf of the accused persons has filed this application praying for granting bail.