- (1.) This application under Section 439 of the Cr. P. C. has been filed by one of the accused Rahul Pradhan (Newar), praying for bail in connection with Siliguri Police Station Case No.868 of 2011 dated 7.12.2011 under Sections 498A/34 of the I.P.C. and Section 3(x) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989.
(2.) Heard Mr. Majumder, learned Counsel appearing on behalf of the petitioner. Heard Mr. Ghosh, learned Counsel appearing on behalf of the opposite party/State.
(3.) Perused the C.D. and the materials therein and the order passed by the learned A.C.J.M., Siliguri. Considering the facts and circumstances of the case, I allow the prayer for bail.;