- (1.) Report is filed on behalf of the Professor and Head, Dept, of Forensic and State Medicine IPGMER and SSKM Hospital, Kolkata- 700 020 wherein the cause of death of the victim is opined as homicidal in nature.
(2.) We find that the petitioners are in custody for 120 days and investigation is complete. Keeping in mind the aforesaid opinion as to cause of death and the period of detention suffered by the petitioners, we are inclined to grant bail to the petitioners.
(3.) Accordingly, we direct that the petitioner shall be released on bail upon furnishing bond of Rs. 10,000/-( Rupees Ten Thousand only) each with two sureties of like amount each, one of whom shall be local, to the satisfaction of the learned Chief Judicial Magistrate, Howrah on condition that they shall appear before the trial court on every date of hearing and on further condition that they shall not intimidate the witnesses or tamper with evidence in any manner whatsoever in the event they fail to do so, the trial court is at liberty to cancel their bail bond without further reference to this court.;