AUNIRBAN SAHA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 Criminal Procedure Code (hereinafter referred as Cr P C) for regular bail to petitioner in case FIR No.103/2019 registered under Sec. 420/406/120B IPC at police station Economic Offence Wing.

(2.) This order be read in continuation of earlier order dtd. 27/9/2021. The learned senior counsel for the petitioner argued an inquiry was initiated on a complaint dtd. 5/2/2019 against the petitioner. On 11/6/2019 the present FIR was registered. On 9/12/2020 the petitioner was arrested and is in judicial custody since 12/12/2020. The charge sheet was filed on 3/2/2021; cognizance taken on 6/2/2021; the IRP has since been appointed and even NCLT Court constituted the Committee of Creditors; and bids are being invited to take up construction of the flats.

(3.) The learned senior counsel for the petitioner urged since January 2021 the investigation is complete and no useful purpose would be served by keeping the petitioner in custody. The extent of construction done by the petitioner, as mentioned in the chargesheet, is as under:-