JYOTIRMAY BHATTACHARYA,J. - (1.) On the prayer of the learned counsel appearing for the petitioners, leave is granted to the learned advocate-on-record of the petitioners to correct the cause title.
(2.) Heard the learned counsel appearing on behalf of the parties. Perused the Case Diary.
(3.) The petitioners, apprehending arrest in connection with Kotwali P.S. Case No. 709 of 2012 dated 15.10.2012 under Sections 498A/493/376/506 of the Indian Penal Code, have come to this Court for anticipatory bail.;