TAPAS SARKAR Vs. STATE

JUDGEMENT

(1.) A Division Bench of this Court on 20-2-2008 in connection with CRM 7357 of 2007 cancelled the bail of the present petitioner and directed him to surrender within seven days by way of cancelling his bail bond and in default of which asked the learned Chief Judicial Magistrate concerned to issue non-bailable warrant of arrest,

(2.) The said order was passed on 20-2- 2008. The petitioner chose to surrender before the learned Magistrate on 27-7-2009. Apparent ground made to cover up the said delay is 'fear' as reflected from his application for bail.

(3.) This is no doubt a very serious matter where a Division Bench of this Court after having heard the petitioner, the de facto complainant and the State had on the basis of the appreciation of the materials available by way of a lengthy reasoned order cancelled the bail and passed necessary directions on the petitioner to submit himself to his bond which stood cancelled on 20-2-2008; yet he preferred to stay away from the process of law and after the heat was accentuated upon him, he having been left with no other option, surrendered on 27-7-2009.