GAUTAM MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is an accused in a case registered under Sections 420, 406, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has committed no offence as alleged in the complaint leading to lodging of the first information report. It has been alleged that the petitioner along with other co-accused persons motivated the investors to invest in M/s. ASPEN Group of Company. Though it has been alleged in the complaint that the petitioner was functioning as Manager in the said company, yet no cogent evidence has been collected by the police to that effect. Similarly situated co-accused- Mirza Abdul Nasar @ Mirza Abul Nasar has been granted bail by this Court vide order dated 23rd March, 2017 in B.A. No.2127 of 2017. Another co-accused- Joyanta Dey @ Jayanta Dey has also been granted bail by a coordinate Bench of this Court vide order dated 16th February, 2017 in B.A. No.1076 of 2017. The petitioner is in judicial custody since 5th August, 2017 and at least considering the length of judicial custody he may be given the privilege of regular bail.

(3.) Learned APP opposes the petitioner's prayer for bail.