Tirthankar Ghosh, J. - (1.) The present revisional application has been preferred questioning the legality of the order dated 13.02.2020 passed by the learned Additional District & Sessions Judge, Ghatal, Paschim Medinipur in connection with Criminal Misc. Case No. 199/2019 arising out of Chandrakona P.S. Case No. 201/2012 dated 25.09.2012 under Sections 465/467/474/408/409/420 of the Indian Penal Code wherein the learned Sessions Court was pleased to cancel the bail of the petitioner under Section 439(2) of the Code of Criminal Procedure.
(2.) The series of events which were recorded by the learned Sessions Court while arriving at its conclusion are as follows : (i) The petitioner applied under Section 438 of the Code of Criminal Procedure before the court of learned Sessions Judge, Paschim Medinipur vide Cr. Misc. Case No. 2658/2014 dated 17.09.2014 and the same was rejected with an observation "stands rejected being not pressed". (ii) Again the petitioner preferred an application under Section 438 of the Code of Criminal Procedure before the learned Sessions Judge, Paschim Medinipur vide Cr. Misc. Case No. 3337/2014 dated 29.09.2014 and the said order also reflects "rejected being not pressed". (iii) The present petitioner again preferred an application under Section 438 of the Code of Criminal Procedure before the learned Sessions Judge, Paschim Medinipur vide Cr. Misc. Case No. 3682/2014 and the same was considered and rejected by the learned Sessions Judge on 13.11.2014. (iv) The petitioner pursuant to the charge-sheet being filed on 20.08.2015 before the learned A.C.J.M., Ghatal preferred an application under Section 438 of the Code of Criminal Procedure before the Hon'ble High Court, Calcutta being C.R.M. No. 11340 of 2015 and by an order dated 20.01.2016, the Hon'ble High Court was pleased to dismiss the application for anticipatory bail. (v) Being aggrieved, the petitioner thereafter preferred Special Leave Petition (Criminal)...... Diary No(s).9349/2019 before the Hon'ble Supreme Court and the Hon'ble Supreme Court by an order dated 02.07.2019 was pleased to dismiss the Special Leave Petition and held as follows : "We do not find any good ground to entertain this petition, which is dismissed both on the ground of delay as well as on merits. We, however, observe that, in event, petitioner surrenders within four weeks and apply for regular bail, the same shall be considered expeditiously." (vi) On 22.07.2019, the petitioner filed a put up petition for presenting the records before the learned A.C.J.M., Ghatal, surrendered and on the same day was granted bail.
(3.) There is another part of the case which reflects that the investigation was initiated in the year 2012 and charge-sheet was submitted in the year 2015 (20.08.2015) under Sections 465/467/477(A)/408/409/420 of the Indian Penal Code.;