BADAL CHANDRA RAKSHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present petitioner in this case who is happened to be the Managercum- cashier and the petitioner no. 2 in C.R.R. No. 36 of 2010, who is the Secretary of the Haripal Tant Silpa Samabaya Samiti, have been arraigned as accused in connection with a case relating to the offences punishable under Sections 409/420/406/34 of the Indian Penal Code, on the allegations of defalcation of a sum of Rs. 2,81,000/- approximately. In connection with the said case, both the petitioners were arrested on 21st March, 2009 and on being produced in Court on the self-same day, both of them were released on bail by the Learned Additional Chief Judicial Magistrate, Chandernagore. The said order of granting bail being challenged before the Learned Sessions Judge, Hooghly, the Learned Sessions Judge cancelled the said order of bail.

(2.) In C.R.R. No. 36 of 2010 while the subject matter of challenge is the order of cancellation of bail, in C.R.R. No. 1914 of 2010 the challenge is against an order of issuance of warrant of arrest passed by the Learned Additional Chief Judicial Magistrate, Chandernagore as the petitioner did not surrender in the Court after their bail being cancelled. Since in both the cases the issues involved are closely connected same are taken up for hearing as a matter of convenience.

(3.) Heard the learned advocate appearing on behalf of the parties and the other materials on record as well as the Case Diary.