SAIBAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Saibar Rahman, in connection with Vigilance P.S. Case No.03/2021, registered under Ss. 420/406/409 of the Indian Penal Code, read with Sec. 13(1)(b)(2) of Prevention of Corruption (Amendment) Act, 2018 .

(2.) Heard Mr. K.N. Choudhury, learned senior counsel for the petitioner. Also heard Mr. A. Bhattacharya, learned Special Public Prosecutor, appearing for the State Respondent.

(3.) Mr. Choudhury, learned senior counsel for the petitioner has submitted that, apart from the merit, the petitioner is entitled to grant of default bail, since investigation could not be completed and charge-sheet is not laid within the statutorily prescribed period of 90 days.