KSHYITISH CH. SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.J Dutta, learned counsel for the accused petitioner and also heard Mr. B Sarma, learned Addl. PP, State of Assam. This application under Sec. 439 Cr.P.C. is preferred by accused petitioner, Kshyitish Ch. Sarma @ Kshyitish Sarma, who is languishing in jail hajot since 14/8/2022 in connection with Bhangagarh PS Case No.233/2022, under Sec. 420/379/411 IPC.

(2.) The said case has been registered on the basis of an FIR lodged by one Biki Kumar on 8/8/2022 to the effect that one Dhanmoni Das offered a job at the State Cancer Hospital and took his documents for registration and also collected his mobile phone for OTP and went away. After some time when he did not came back, the informant tried calling him in his phone but his phone was found switched off.

(3.) The learned counsel for the accused Mr. NJ Dutta submits that the accused was arrested on 14/8/2022, and since then he has been behind the bar. Mr. Dutta, further submits that as per the forwarding report he was arrested for making some forged documents and as such, there remains nothing to be investigated and further custodial detention, as such, is also not required and therefore, he contended before this Court to allow him to go on bail.