ASHIM KUMAR ROY,J. - (1.) Heard the Learned Counsels appearing on behalf of the parties. Perused the case diary.
(2.) The petitioners, apprehending arrest in connection with Uluberia P.S. Case No. 887/12 dated 19.10.12 under Sections 341/506/323/325/379/354/447/34 of the Indian Penal Code, have come to this court for anticipatory bail.
(3.) At the very outset the learned Counsel for the State in his usual fairness submitted that there is no direct material collected during investigation as against the present petitioners. Now, considering the materials collected during investigation, we have no reason to take a different view.;