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 366/368/376/120B of the Indian Penal Code, which was registered vide Tamluk P.S. Case No. 545/11.
(3.) While the petitioner no. 1 is aged about 26 years, the petitioner no. 2 is aged about 33 years whereas the victim girl is aged about 19 years.;