KRISHNA SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant challenges the order dtd. 6/9/2023, vide which the bail granted to the appellant earlier was cancelled.

(3.) Learned counsel appearing for the appellant submits that the appellant could not attend the Court on the said date as there was traffic jam due to VIP movements. He further submits that the lawyer of the appellant also could not remain present as his Vakalatnama was withdrawn on an earlier day.