KANCHAN CHAKRABORTY,J. - (1.) The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 420/468/471/120B of the Indian Penal Code registered under Phoolbagan P. S. Case No. 218 of 2011 dated 05-10-2011.
(2.) Application for bail has been filed under Section 439 Cr.P.C by the present petitioners, Arindam Roy and Sandip Sur, who are accused in Phoolbagan P. S Case No. 218/11 dated 05-10-2011.
(3.) Heard Mr. De, learned advocate appearing on behalf of the petitioner as well as Mr. Das, learned advocate appearing on behalf of the State.;