RAJESH KUMAR JALAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER - Heard Mr. M.K. Choudhury, learned senior counsel assisted by Mr. A. Choudhury, learned counsel for the petitioner. Also heard Mr. T.K. Mishra, learned Addl. PP, Assam.

(2.) This is an application under section 439, Cr.PC filed by the petitioner, namely, Sri Rajesh Kumar Jalan seeking bail in connection with CID PS Case No.54/2015 corresponding to GR No.12651/2015 registered under section 120B/468/471/409, IPC. The petitioner was arrested on 4.12.2016 and since then he is in custody.

(3.) The contention of the petitioner herein is that he is noway connected with the case as he is neither the licensee of the concerned bonded warehouse involved in the case nor any way connected with the same. The further contention of the petitioner is that excepting once, on all occasions, he appeared before the I/O of the case on receipt of notice under section 41A of the Cr.PC and since 13.12.2016 he is in judicial custody and till date, the I/O has sought for his custodial detention for his interrogation to investigate the case. The necessary documents have already been seized by the I/O. As such, considering the same and the period of detention, his bail prayer may be considered.