IN RE: DEBAPRIYA DAS Vs. STATE

JUDGEMENT

(1.) This application under Section 439 (2) of the Cr. P. C. praying for cancellation of bail has been taken out by the defacto complainant Debapriya Das stating, inter alia, that after obtaining anticipatory bail from the Court of the learned Sessions Judge, Purba Medinipur on 29.6.2010, the accused persons are threatening him and his family members with dire consequences in various manners. To that effect, local police officers were informed officially. The petitioner and his family members are feeling insecured and passing their days scarely. Since, one of the main conditions of the bail have been infringed, the bail so granted be cancelled.

(2.) Heard Mr. Patra, learned Counsel appearing for the petitioner who submits that the opposite parties are dangerous type of people and may cause harm to the defacto complainant in any manner at any time.

(3.) Ms. Debjani Shaw, learned Counsel appearing on behalf of the State of West Bengal fails to make any submissions without having C.D.