BARIK BISWAS Vs. XXXX

JUDGEMENT

(1.) The prayer for bail of the petitioner is taken up for hearing.

(2.) Learned lawyer for the petitioner moves the said application on the ground that the petitioner is suffering from several ailments and that he has been implicated in several false cases. The petitioner is in custody for 42 days and this is a case registered on 18/2/2020. It is further submitted that several other accused persons are on bail in this case and that the petitioner stand on the same footing. Another ground made out is that notice under Sec. 41A of the Code of Criminal Procedure was not given to the petitioner and as such he may be granted bail in the present case as the period of sentence in respect of the offences for which the accused has been implicated is for a maximum period of three years. The learned lawyer for the petitioner submits that he will cooperate with the investigation and as such he may be released on bail.

(3.) Documents supporting his contention have been annexed to the said petition.