- (1.)Heard Mr. Biswanath Majumder, learned counsel appearing for the accused-petitioners as well as Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.
(2.)This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioners who are wanted in connection with PR Bari PS case no. 65 of 2019 under sections 498A/307/34 of the IPC. There are five accused-petitioners. The accused-petitioner no.1, Sri Basudeb Das is the husband of the victim-wife; the accused-petitioner no.2, Smt. Lipika Das is the married sister of Basudeb Das; the accused-petitioner no.3, Sri Joydeb Das is the brother-in-law of Basudeb Das; the accused-petitioner no. 4, Sri Bishnu Lal Das is the brother of Basudeb Das and the accused- petitioner no.5, Sri Amrit Lal Das is the uncle of Basudeb Das. Mr. B. Majumder, learned counsel appearing for the accused-petitioners submits that the accused-petitioners no. 2,3,4 and 5 are residing in separate house having their separate mess and they have no connection with the incident, as alleged, in the complaint.
(3.)The complainant, Smt. Janaki Nama, is the wife of the accused-petitioner no.1, Sri Basudeb Das. On the basis of her complaint, the Officer-in-Charge of PR Bari PS registered the instant case under sections 498A/307/34 of the IPC. The only allegation against the accused-petitioners no. 2,3,4 and 5 are that they have advised the accused-petitioner no.1 to torture the victim-wife physically.
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