ASHIM KUMAR ROY,J. - (1.) Leave is granted to correct the cause title.
(2.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
(3.) The petitioner is seeking bail in connection with a case relating to the offence punishable under Sections 363/366/306/120B of the Indian Penal Code, which was registered vide Chapra P.S. Case No. 76 of 1989.;