Asim Kumar Roy, J. - (1.) Heard Mr. Taimur Hossain, learned counsel appearing on behalf of the petitioner as well as Mr. Asimesh Goswami, the learned Public Prosecutor appearing with Mr. Barin Roy, on behalf of the State.
(2.) In the instant criminal revisional application the petitioner challenged an order passed on December 17, 2007, in connection with the Sessions Trial No. 7 (12) 2007 by the learned Additional Sessions Judge, Fast Track Court-III, Sealdah arising out of Topsia Police Station Case No. 91 dated August 27, 2007, under sections 392/397/120B of the Indian Penal Code, whereby the learned Judge rejected the petitioner's prayer for discharge and confirmed the bail subject to the conditions that he would attend the Court on the date so fixed by the Court and shall meet the Investigating officer for investigation/interrogation in connection with the said case.
(3.) Mr. Taimur Hossain appearing on behalf of the petitioner submitted before this Court that apprehending arrest in connection with Topsia Police Station Case No. 91 dated August 27, 2007 under sections 392/397/120B of the Indian Penal Code the petitioner applied for anticipatory bail before this Hon'ble Court and by an order passed on 5.12.2007 this Hon'ble Court granted anticipatory bail to the petitioner and directed that the same shall remain in force for a period of three weeks within which the petitioner shall surrender before the regular Court and upon such surrender, if the petitioner makes any prayer for bail the same shall be consider by the regular Court in accordance with law.;