FELURAM SAMANTA Vs. STATE

JUDGEMENT

(1.) THIS application under Section 439 of the Cr. P. C. has been taken out by Feluram Samanta and Tarun Samanta, praying for bail in connection with Bagnan Police Station Case No.515 of 2011 dated 11.11.2011 under Sections 498A/406/323/506/34/ of the I.P.C.

(2.) HEARD Mr. Chakraborty, learned Counsel appearing on behalf of the petitioners. The alleged incident had taken place on 10.2.2011. The F.I.R. was lodged on 4.11.2011.

(3.) HEARD Md. Kutubuddin, learned Counsel appearing on behalf of the opposite party/State.