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 offence punishable under Sections 498A/304B of the Indian Penal Code and under Sections 3/4 of the Dowry Prohibition Act, which was registered vide Patrasayar P.S. Case No. 16/11.
(3.) The petitioners happen to be the husband, father-in-law, mother-in-law and two brothers-in-law of the victim girl. The petitioner no. 1 is in custody for about 223 days whereas the remaining petitioners are in custody for about 168 days. Although charge sheet has been submitted but the case has not yet been committed.;