SRIKANTA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SEEKING to cancel the bail granted by the learned Additional Sessions Judge, Durgapur in Criminal Misc. Case No. 68 or 2008 by its order No. 2 dated 8. 4. 2008, this application has been taken out by the Informant of Faridpur Police Station Case No. 06 of 2008 dated 26. 2. 2008 filed under Section 364a of the Indian Penal Code.

(2.) BY the impugned order No. 2 dated 8. 4. 2008 the learned Additional Sessions Judge, Durgapur in Criminal Misc. Case No. 68 of 2008, enlarged on bail the opposite party Nos. 2 and 3 on their furnishing a bond of Rupees Four Thousand with two sureties of Rupees Two Thousand each to the satisfaction of the learned A. C. J. M. , Durgapur.

(3.) WHILE arriving at its finding the learned Additional Sessions Judge, Durgapur was of the view that the opposite party Nos. 2 and 3 were in custody since 1. 3,2008 and as they were in Police Remand but no fruitful result could be achieved, more so, the investigation having proceeded considerably, they were entitled to bail.