- (1.) In the matter of : An application for bail under section 439 of the Code of Criminal Procedure filed on 15.01.2020 in connection with Nazat P.S. Case No. 141 of 2019 dated 09.06.2019 under sections 147/148/149/325/326/302/379/427 of the Indian Penal Code and section 3(2)(V) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities Act) and sections 25/27 of the Arms Act.
(2.) And In the matter of : Mainuddin Molla @ Majed and Ors. Mr. Sourav Chatterjee .. .. for the petitioners Mr. Arun Kr. Maity, APP Ms. Manasi Roy .. .. for the State Report is placed on record. It appears that charge has already been framed and date has been fixed for recording evidence.
(3.) Learned lawyer for the petitioners submits that they are in custody for 290 days.;