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 offence punishable under Sections 498A/306 of the Indian Penal Code, which was registered vide Sonamukhi P.S. Case No. 80/11.
(3.) While the petitioner no. 1 is in custody for about 116 days, the other remaining petitioners are in custody for about 105 days. In this case investigation is over and charge sheet has been submitted.;