ASHIM KUMAR ROY,J. - (1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
(2.) The petitioners are seeking bail in connection with a case relating to the offences punishable under Sections 302/34 of the Indian Penal Code, registered vide, Itahar P.S. Case No. 197/2010.
(3.) It is submitted that the present petitioners are in custody for 27 days and standing on the same footing two other-accuseds have been enlarged on bail by this court. Mr. Basu further contended that the post mortem report and injury report do not reflect any injury to corroborate the ocular account of assault. Lastly, he submitted that the petitioners are the police constables now under suspension and they, being the permanent residents of place mentioned in the cause title, are not likely to flee away from the court of justice.;