SAMIR KUMAR GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application u/s 439 Cr.P.C. praying for bail by the petitioner, namely, Sri Samir Kumar Gupta @ Bablu Gupta who is in detention in connection with CID PS Case No. 12/2020 under sections 120(B)/379/411/285 IPC read with Section 23 of the Petroleum Act, 1934 read with Section 7 of the Essential Commodities Act.

(2.) Heard Mr. S.Deka, learned counsel for the petitioner and Mr. HK Sarma, learned Addl. Public Prosecutor for the State/respondent. Also perused the case diary.

(3.) The allegation made in the FIR was that police seized some oil tankers as well as petroleum products having found dealing with unauthorized business of petroleum products.