PRASUN BANIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel for the petitioner. Also Mr. R.R. Kaushik, learned Addl. P.P. appearing for the State respondent and Mr. R. Sekhar, learned counsel for the respondent no.2.

(2.) The petitioner, Prasun Banik, invoking Sec. 483 (3) of the BNSS, 2023, read with Sec. 528 of BNSS, seeks setting aside of the order dtd. 19/9/2024, passed by the learned Additional Sessions Judge, (FTC) Cachar, in Criminal Misc. Case No. 916 of 2024, granting anticipatory bail to the respondent No. 2, Manna Paul, in Silchar P.S. Case No. 708/2024 under Sec. 306 BNSS.

(3.) The petitioner herein is stated to be the Director of one Himani Agency Private Limited, which is running Tanishq Jewellery showroom in Silchar Town and he had lodged an FIR dtd. 9/8/2024 with the allegation that the respondent No. 2, who was working as the Store Manager of the showroom, had stolen some missing jewelleries from the showroom, the value of which was Rs.1,34,49,610.00. It was also alleged that since the jewelleries were found to be missing and suspected to be stolen by the accused, he has been untraceable.