SURAJ DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging an order dtd. 23/12/2021 passed by the learned Additional Sessions Judge, 1st Court, Alipore, South 24-Parganas, thereby rejecting the prayer for preponing the date for hearing of the application for cancellation of bail made by the present petitioner.

(2.) It appears that on 1/12/2021, the de facto complainant filed another petition praying for cancellation of bail. The next date was fixed for hearing of the application for cancellation of bail on 24/2/2022. I do not find any infirmity in this order.

(3.) The Courts are having to act under considerable pressure in view of the number of cases pending. If a date is fixed for hearing of an application for cancellation of bail after about two months, the learned Trial Court could not be faulted with the same.