- (1.) HEARD learned Counsel for the applicants and learned APP for the State.
(2.) THE applicants were arrested in connection with an offence punishable under Sections 3, 4, 5, 6 of PITA Act and under Sections 366A, 373 of the IPC. It is submitted that so far as applicant no.1 is concerned, he was a customer who had visited the said hotel and applicant no.2 is the Manager of the said hotel. It is submitted that owner of the hotel who had given possession of the hotel to accused no.2 by executing leave and license agreement has been released on bail by this Court by order dated 25th April, 2006 and other three accused have been granted bail by the Sessions Court. It is submitted that the investigation is almost over.
(3.) PERUSED the statement of the witnesses. It appears that applicant no.1 was a customer who had visited the said hotel. Applicant no.2 is the Manager of the hotel. The investigation is almost over. In my view, since the investigation is over, the applicants are entitled to be released on bail.;