J.N.PATEL,J. - (1.) Heard learned counsel for the petitioners as well as the learned counsel for the State.
(2.) The petitioners apprehend their arrest in connection with a case relating to offence punishable under Section 147/353/506 of the Indian Penal Code and Section 3 of the P.D.P.P. Act registered with Chakdaha Police Station Case No. 670/11 dated 13.09.2011 have now approached this Court for grant of pre-arrest bail on the basis of a complaint lodged by the Block Development Officer, Chakdaha.
(3.) It is the prosecution case that the petitioners along with others gone to the Office of the Block Development Officer and threatened him to issue caste certificates to them and ransacked the office of the Block Development Officer and damaged the property. The petitioners were armed with lathis.;