- (1.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 seeking to set aside/quash the order dated 09.12.2014 passed by the Learned Sessions Judge, Paschim Medinipur in Criminal Misc. Case No.3960 of 2013 in connection with G.R. Case No.578 of 2013 arising out of Daspur P.S. Case No.199 of 2013 dated 30.08.2013 whereby and whereunder the Learned Sessions Judge cancelled the bail granted earlier in favour of the petitioner/accused.
(2.) I have heard Mr. Kallol Mandal, Learned Advocate appearing for the petitioner and Mr. Ayan Basu, Learned Counsel appearing for the State. I have also heard Mr.Soumak Bera appearing on behalf of the O.P.No.2 (defacto complainant). I have also perused the entire materials available on record including the impugned order being order No.17 dated 09th December, 2014 and have given a close and critical look into it.
(3.) The factual background giving rise to the instant application is that after being released on interim bail on 01.11.2013, the petitioner visited the house of the de-facto complainant with some unknown persons and threatened her with dire consequences if she did not withdraw the case. Consequently, she lodged three G.D. entries being Debra P.S. G.D. Entry No.589 dated 13.11.2013, Debra P.S. G.D. Entry No.1854 dated 28.11.2013 and Daspur P.S. G.D.Entry No.603 dated 13.01.2014. The defacto complainant filed an application praying for cancellation of bail of the accused/petitioner for which report was called for and after receipt of the report and on hearing both sides, the Learned Sessions Judge cancelled the bail granted earlier to the present petitioner by passing the impugned order.;