SANJAY SINGH @ CHOTU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Suo Motu Rule issued for cancellation of bail granted to Sk. Sanjay, vide order dated 13.6.2018, Sanjay Singh @ Chotu, Neha Khatoon @ Bittu @ Minu and Sabbir Khan vide order dated 15.6.2018, and Sk. Sadakat @ Rajani vide order dated 21.6.2018 is taken up for hearing.

(2.) At the outset, let us narrate the facts which culminated in the issuance of the Suo Motu Rule for cancellation of bail to the aforesaid accused persons.

(3.) Accused Sanjay Singh @ Chotu renewed his prayer for bail and filed an application before this court being CRM 3817 of 2018 which was affirmed on 13.6.2018. When the matter came up for hearing before us on 25.6.2018, we were informed by the learned senior counsel appearing for the said accused that his client has already been enlarged on bail by the trial court on 15.6.2018. We enquired whether the pendency of the instant bail application or the rejection of his earlier prayer for bail by this Court had been brought to the notice of the trial court or not. As no clear response was forthcoming, we called for the order dated 15-06-2018 granting bail to him.