RAKESH DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Rakesh Debnath, in connection with Hailakandi Police Station Case No. 884 of 2021 (Corresponding to GR Case No. 239/2021), registered under Ss. 120(B)/406/409/420/468/471 of the IPC.

(2.) I have perused the petition and annexures furnished therewith including the copy of the FIR.

(3.) Heard Mr. S.P. Choudhury, learned counsel appearing for the petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor, appearing for the State. It appears from the FIR that the petitioner is alleged to have been involved in brokerage in the Revenue Administration Office like Circle Office. There are complaints, media report and information received from other sources by the informant and, therefore, to prevent such offences and for cleaning up of the revenue administration, the FIR has been lodged against 12 persons including the present petitioners. The statement of allegations made in the FIR appears to be omnibus, which is not only unspecific but also a vague one. On the other hand, the accused-petitioner has been in custody for 25 days, with effect from 22/9/2021.