Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) This application is directed against the orders dated 23.05.2013, 30.05.2013, 15.07.2013 and 3.9.2013, whereby and whereunder the application filed by the petitioners for modification in the orders granting bail and for securing their attendance, the same were passed.
(3.) It has been submitted by the learned senior counsel for the petitioners that a case was instituted being Pakur P.S. Case No. 141 of 2007 by the informant against her in-laws except her husband, in which the petitioners had been granted anticipatory bail by this Court in various orders.;