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Judgment
Arindam Lodh, J
Heard Mr. P. Majumder, learned counsel along with Ms. V. Poddar, learned counsel appearing for the applicants. Also heard Mr. R. Datta, learned P.P. assisted by Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.
These bail applications have been filed under Section 439 of Cr.P.C. for granting bail to the accused-applicants, namely, Purnendu Ghosh, Md. Alkam Ali, Md. Jahir Uddin, Sri Dipankar Sinha, Sri Sujan Sen and Sri Biswanath Sinha who have been in custody since 12.09.2023 after being arrested in connection with Kailashahar P.S. Case No.117/2023, under Sections 120(B)/468/471/409 of IPC and Section 13(A) of PC Act.
All these bail applications are taken up together for hearing and disposal by this common order on consent of learned counsel appearing for the parties.
Learned P.P. has produced the case diary before this Court.
It is revealed from the audit report that as directed by the authority concerned, the applicants have deposited the entire money alleged to be defalcated by the applicants.
Learned counsel appearing for all the applicants submit that they may be enlarged on bail since investigation has almost completed.
The case is based upon documents and all the documents have been taken in custody of the investigating officer.
In the light of above, I am inclined to release the applicants on bail in connection with the aforementioned Kailashahar P.S. Case No.117/2023.
Accordingly, the applicants , namely, Purnendu Ghosh, Md. Alkam Ali, Md. Jahir Uddin, Sri Dipankar Sinha, Sri Sujan Sen and Sri Biswanath Sinha shall furnish a bail bond of Rs.1,00,000/- (Rupees one lakh) each with one surety of like amount each, to the satisfaction of the learned special Judge, Unakoti District, Kailashahar.
It is directed that the applicants shall not try to tamper the evidence and also shall not make any attempt to influence any witness of the prosecution.
In terms of above, the bail applications are accordingly allowed and disposed of.