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 by the petitioner under Section 439 Cr.P.C. for enlargement of him on bail in connection with Manja Police Station Case No.18/2020 registered under Section 379/411/468 of the Indian Penal Code.

(3.) Though it is at the motion stage, it has been submitted by the learned counsel for the petitioner that as the main accused in the aforesaid P.S. Case, namely, Rajiv Kr. Singh has been already released on bail by this Court on the basis of the materials produced before the Court vide order dated 23.07.2020 passed in Bail Appln. No.1400/2020, and since the petitioner has not been specifically named in the FIR, but has been arrested because of his acquaintance with the main accused and since the petitioner has already undergone 46 days of custody, the petitioner may be granted bail in this case.