SOUMYA DAS Vs. RATAN CHATTERJEE AND ANR.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred against the order dated 20th January, 2016 passed by the High Court whereby bail granted to the appellant by the Trial Court has been cancelled and the High Court has directed the appellant to surrender before the Additional Chief Judicial Magistrate, Barrackpore, within one week failing which warrant of arrest will be issued against him by the said Additional Chief Judicial Magistrate.

(3.) We have gone through the records.