JOY MODAK Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. Sadhan Kalita, learned counsel for the petitioner and Mr. M Haloi, learned Special Public Prosecutor, CBI for the respondent.

(2.) The petitioner, namely, Sri Joy Modak @ Jay Modak, son of Late Mani Modak, resident of House No. 249, Birkuchi Namghar Path, Police Station-Noonmati, Guwahati has filed this application under Sec. 483 BNSS, 2023 on 28/11/2024, praying for his release on bail in CBI ACB Guwahati Case No. RC0172024E0006 arising out of Geeta-nagar Police Station Case No. 174/2024 registered under Ss. 61(2)(a)/111(3) /316(5)/318(4) BNS, 2023 read with Ss. 21(3)/23 of the Banning of Unregulated Deposit Schemes Act, 2019, corresponding to G.R. Case No. 5207/2024, in which he was arrested on 5/9/2024 and is in custody since then.

(3.) This is his second bail application in said Geetanagar P.S. Case. Earlier the Court by order dtd. 6/11/2024 rejected petitioner's Bail Application No. 2875/2024 in said Geetanagar P.S. Case No. 174/2024.