MOUSHUMI SARKAR @ MOUSAMI SARKAR Vs. THE STATE

JUDGEMENT

(1.) The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 468/471/420 of the Indian Penal Code registered under Habibpur P. S. Case No. 215/11 dated 25-11-2011.

(2.) Heard Mr. Mondal, learned advocate appearing on behalf of the petitioner as well as Mr. Kutubudidin, learned advocate appearing on behalf of the State.

(3.) Mr. Mondal, learned advocate appearing on behalf of the petitioner submits that the petitioner is in custody for a considerabl period of time and the investigation is in the verge of completion. So, she may be granted bail.