S.A.BOBDE,J. - (1.) Leave granted.
(2.) The appellant-accused has preferred this appeal by special leave against the impugned order dated 3.2.2016 passed by the High Court in CRM No.10982 of 2015 and connected application, whereby the bail granted to the appellant herein as also the co-accused namely Subhash Chakraborty in the connected application by the learned Sessions Judge, has been cancelled.
(3.) We have heard learned counsel appearing for the parties and perused the record.;