IN THE MATTER OF : SANDIP GHOSH Vs. STATE

JUDGEMENT

(1.) Mr. Bhattacharyya, Learned Senior Advocate appearing on behalf of the petitioner, while advancing his submissions, categorized the defences available in respect of the charges brought against the petitioner which are as follows:

(2.) By referring to the aforesaid judgments, learned Advocate appearing for the petitioner emphasized that the case is based on documents. The evidences relied upon by the prosecutions are voluminous (147 witnesses and more than 600 documents), as such, there is no possibility of the trial concluding in the near future. In course of the evidence being recorded and/or the trial progressing, supplementary charge-sheet has been submitted where some more accused persons have been implicated. Consequently, de-novo trial would again take place thereby, stretching the time period of detention of the present petitioner who is in custody since 2/9/2024. The petitioner is no more in service as such, there is hardly any scope for tampering the witnesses and as such, the petitioner's detention at this stage would operate as a pre-trial conviction.

(3.) Learned DSGI appearing for the CBI has referred to the accusations against the petitioner and drawn the attention of the Court to the relevant part of the charge-sheet which reads as follows: