Calcutta High Court (Appellete Side)
Abdul Rob vs The State Of West Bengal on 4 July, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
04.07.2022 Item No. 21 Ct. No.40 d.g. CRR 3618 of 2012 Abdul Rob vs. The State of West Bengal Mr. Imtiaz Ahmed, Mr. Narayan Prasad Agarwala.
... for the State None appears on behalf of the petitioner. The instant application is filed against Order No. 12 dated 27.09.2012 passed by the Additional Sessions Judge, Kandi in CRI Misc. Case No. 466 of 2012 canceling the bail of Abdul Rob, the present petitioner.
The present petitioner is prosecuted in Burwan Police Station Case No. 164 of 2012 dated 26.5.2012 under Sections 326/307 of the Indian Penal Code read with Section 25/27 of the Arms Act, subsequently added Section 302 of the Indian Penal Code.
The petitioner was arrested on 26.5.2012. He was granted bail on 14.8.2012 after custodial detention for eighty-seven days. Subsequently, his bail was cancelled by the impugned order.
On perusal of the application along with the annexures, it appears that there are materials against the petitioner which were considered at the time of cancellation of bail. The impugned order is not a perverse one.
Therefore, the impugned order invites no interference of this Court.
2Accordingly, the instant revisional application stands dismissed on merit.
(Sugato Majumdar, J.)