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 498A/307/304B of the IPC and Sections 3/4 of the Dowry Prohibition Act, which was registered vide Chapra P.S. Case No. 438/2011.
(3.) It is submitted that the petitioners are father-in-law and mother-in-law of the victim house-wife and they are in custody for about 101 days. Investigation is over and charge sheet has been submitted.;