DIPANKAR KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Sri Dipankar Kalita @ Dipankar Kolita, in connection with BI(EO) Police Station Case No. 26/2018, registered under Sections 120(B) / 420 / 468 / 406 of the IPC, read with Section 7 of the Essential Commodities Act.

(2.) The case diary produced, has been perused. Heard Ms. Usha Das, learned counsel appearing for the accused-petitioner and Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State.

(3.) The accused-petitioner was arrested on 07-03-2019 and have been in custody for 28 days as of now. In fact, the petitioner is having licence for fair price shop. The only allegation against him that he did not adjust fair price item, which was not lifted by some of the customers in subsequent months. Considering the nature of allegations and the length of detention of the accused-petitioner in custody, this Court is of the view that further custodial detention of the accused-petitioner is not necessary in the interest of investigation of the case. Therefore, he is granted bail. Accordingly, the accused-petitioner, named above, shall be released on bail in connection with the case aforementioned on furnishing bail bond of Rs.10,000/- with a suitable surety each of the like amount, to the satisfaction of learned Chief Judicial Magistrate, Kamrup (M), Guwahati. The direction for bail is further subject to the conditions that the accused-petitioner: