SAKIB CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, the learned counsel for the petitioner. Also heard Mr. R. R. Kaushik, the learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This application under Sec. 483 of BNSS, 2023 has been filed by the petitioner, namely, Sakib Choudhury, who has been detained behind the bars since 19/1/2025 in connection with Mangaldai P.S. Case No. 14/2025.

(3.) The gist of accusation against the present petitioner is that on 18/1/2025, one Mr. T Pegu, S. I. of Police, lodged an FIR before the Officer-In-Charge of Mangaldai Police Station, inter-alia, alleging that an information was received regarding a gang of financial fraudsters taking shelter at K.P Residency, Mangaldai. Accordingly, a search was made and 4 (four) numbers of accused persons, including the present petitioner, were arrested therefrom. During the interrogation of the said accused persons, it was revealed that the accused persons were involved in financial fraud of bank accounts and they are operating all over India.