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 395/397/412 of the Indian Penal Code, registered vide, Jaigaon P.S. Case No. 190/2011.
(3.) This is a case while petitioner no. 9 is in custody for 154 days, petitioner nos. 1, 2, 3 and 4 are in custody for 148 days and the rest are in custody for 81 days. Charge-sheet has been submitted against all of them under Sections 395/397/412 of the Indian Penal Code.;