MD.NIZAMUDDIN,J. - (1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. It is the case of the accused/petitioner that he is a Bangladeshi Citizen and is a businessman and Managing Director of a company in Bangladesh and had entered into India for business purpose with a valid visa and was arrested in connection with G.R. Case No. 348 of 2019 under Haldibari Police Station, Case No. 144 of 2014 dated 27.07.2019 on the charge of recovery of alleged highly valuable rarest metallic coin from the possession of the accused/petitioner.
(2.) Learned Advocate for the petitioner has annexed to the application several earlier orders passed by this Court not granting bail to the accused/petitioner which I have considered and one of such orders is the order dated 24.06.2020 from where it appears that the State- Respondent has opposed the bail application of the petitioner on the ground that accused/petitioner is a Bangladeshi National and that it wants to file supplementary charge-sheet.
(3.) Main contention of the learned Advocate for the petitioner in support of this application for bail is that without trial he is in custody for a period of more than 557 Days which is more than the half of the maximum period of punishment for the alleged offence under Section 411 and punishment for such offence is 3 years under Section 414 of the Indian Penal Code.;