AJOY BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel for the applicant/petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) The present application has been filed under Section 439 Cr.P.C. for release of the petitioner on bail in connection with Patacharkuchi Police Station Case No.86/2020 registered under Section 457/380 of the Indian Penal Code.

(3.) It has been submitted by the learned counsel for the petitioner that though the petitioner was arrested in connection with the aforesaid case relating to theft of motorbikes, the said bikes have been already recovered. Moreover, the main accused, namely, Rajiv Kr. Singh has been already arrested by the police. It has been further submitted that in the FIR, the name of the petitioner is not mentioned and the petitioner has been arrested merely because of his association with the said Rajiv Kr. Singh and also on suspicion.