IN RE Vs. RAJESH SK.

JUDGEMENT

(1.) Apprehending arrest in connection with Santipur Police Station Case No.138 of 2021 dtd. 23/2/2021 under Ss. 447/448/326/307/354/506/34 of the Indian Penal Code, the present application has been preferred.

(2.) Mr. Karmakar, learned advocate appearing for the petitioners submit that a dispute occurred pertaining to operation of a sound system and the petitioners have been falsely implicated. No specific overt act has been attributed to the petitioners. Upon completion of investigation charge-sheet has also been submitted and as such custodial interrogation of the petitioners is not necessary.

(3.) Mr. Kabir, learned advocate appearing for the State opposes the petitioner 's prayer and draws our attention to the statements of the witnesses, as recorded under Sec. 161 of the Code and the injury report.