SADANANDA GOGOI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE petitioner in the CRM dated November 5, 2014 is in custody from September 13, 2014 in connection with CBI Case No.RC 04(S)/2014/CBI/SCB(SIT)/Kolkata under ss.420/409/406/120B IPC. He is seeking bail under s.439 CrPC. His bail prayer was rejected by the court below on October 27, 2014.

(2.) MR . Sengupta appearing for the petitioner has submitted as follows. The charge -sheet has been submitted on November 17, 2014. The petitioner, an artist of repute and position, especially of film making, had some professional transactions with the chit fund concern of the principal accused. For his professional services he was paid by the concern. The accusations against him are that he had assured the principal accused and his people of managing people in power and position for facilitating his business prosperity. The petitioner complied with the s.41A a notice. Today his detention is not needed for custodial interrogation. In view of the length of detention and the co -operation he has extended, he is seeking bail on any condition that the court may impose.

(3.) MR . Raghavacharyulu, the Special CBI Public Prosecutor in the case, has strongly opposed bail saying as follows. The accusations against the petitioner are grave and very serious. Case diary materials on the basis whereof the charge -sheet has been submitted will reveal that in consideration of his facilitating smooth prosperity of the chit fund business by managing people in power and position the petitioner was in a substantial monthly pay roll of the concern. He was a bridge between the Assam Government and the insurgents in Assam. Confidential materials have linked beneficiary terrorists. The petitioner's safety itself is a question of grave concern.