- (1.) Heard learned counsel for the petitioners and the learned counsel for the State. The petitioners have been made accused in Chandankiyari (Barmasia O.P) P.S Case no. 75 of 2011 corresponding to G.R No. 573 of 2011 for the offence under Sections 448, 323, 376 (g)/34 of the Indian Penal Code. Petitioner no.1 is the husband of the victim lady and there is allegation against the petitioner no.1 that he gagged the mouth of his wife and helped the other two petitioners to commit gang rape upon her. In the facts of this case, I am not inclined to release the petitioners on bail.
(2.) Accordingly, the prayer for bail of the petitioners Chaitu Bouri, Biren Bouri and Bisheshwar Bouri is hereby rejected.;