ASIM BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure seeking to quash/set aside the impugned order dated 21.08.2014 passed by the Learned Sessions Judge, Burdwan in Criminal Misc. Case No.2301 of 2014 whereby and whereunder Learned Sessions Judge, Burdwan refused to confirm the interim anticipatory bail granted to the petitioners earlier on 01.08.2014.

(2.) I have heard Mr. Prabir Mitra, Learned Senior Advocate appearing for the petitioner. I have also heard Mr. Ayan Bhattacharya, Learned Advocate, appearing for the State. I have also perused the relevant materials on record including the impugned orders. Further I have carefully gone through the decisions (Siddharam Satlingappa Mhetra Vs. State of Maharastra & Ors., 2011 1 CalCriLR 488), (M.C.Abraham & Anr., A.K.Dhote and J.F.Salve & Anr. Vs. State of Maharastra and Ors., 2003 2 SCC 649) and (Sri Sudip Sen Vs. The State of West Bengal, 2010 3 CalCriLR 314) cited by the Learned Advocate appearing on behalf of the petitioners.

(3.) On hearing both sides, a short question which falls for consideration is whether the Learned Sessions Judge was justified in granting the anticipatory bail to the petitioners on 01.08.2014 till 16.08.2014 and thereafter, canceling the same on 21.08.2014.