JAYANTA MAJHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under section 439 of the Code of Criminal Procedure filed by the petitioner namely, Jayanta Majhi, Sanatan Majhi and Chabi Rani Majhi praying for their release on bail, as they were arrested in connection with Chanditala P.S. Case No. 59 dated 30.5.2001 under section 498A/306 of the Indian Penal Code, arising out of G.R. Case No. 466/2000 pending before the learned sub divisional Judicial Magistrate, Serampore.

(2.) The prosecution story as revealed from the first Information report is as follows:-

(3.) The petitioner No.1 Jayanta Majhi was married to Piyali in the month of Ashar, 1406 B.S. according Hindu Rites and Customs and at the time of marriage articles were given as per the demands of the petitioners.