- (1.) The petitioner has prayed for cancellation of bail of the Opposite Party No.2 Amit Kumar Das under Section 439(2) of the Code of Criminal Procedure, 1973 in connection with G. R. No. 2717 of 2014 arising out of Pursurah Police Station Case No.103 of 2014 dated 16.12.2014 under Sections 418/420/468 of the Indian Penal Code.
(2.) It appears from the order dated March 9, 2015 that the Opposite Party No.2 was granted bail by the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly when he was brought under arrest to the court of learned Additional Chief Judicial Magistrate on the strength of warrant of arrest in connection with offence under Sections 418/420/468 of the Indian Penal Code.
(3.) Learned counsel for the petitioner submits that the learned Magistrate has not assigned any reason for granting bail to the Opposite Party No.2. Learned counsel also submits that the petitioner was threatened by the Opposite Party No.2 and the pressure was created on the petitioner for withdrawal of the criminal case.;