Jakkar Sk vs State Of West Bengal

The instant revision has been preferred by the petitioner/accused person assailing the order dated July 11, 2018 passed by the learned Sessions Judge, Malda in Criminal Misc. Case No. 4431 of 2017 thereby issuing warrant of arrest against the petitioner.

Mr. Saryati Datta, learned advocate, normally appears for the State is present in Court. He is requested to appear on behalf of the O.P /State.

His engagement be regularised accordingly.

A copy of the instant revision is also handed over to Mr. Datta in Court today.

It is submitted by the learned advocate appearing for the petitioner that the petitioner was granted interim bail by the learned Sessions Judge on 11th January, 2018 which was extended from time to time though prayer was made for confirmation of the same as charge sheet has already been submitted.

He also submits that only on a single day the petitioner could not have been found on call for which the learned Sessions Judge without giving any opportunity cancelled the interim bail and issued warrant of arrest against the petitioner.

He further submits that the petitioner is very much willing to surrender and face the trial if an opportunity is given and in the mean time execution of warrant of arrest be kept in abeyance.

Learned advocate appearing for the State raises no objection and submits that a time frame be given to the petitioner to surrender before the learned Court below.

Having considered the submissions of the learned advocates appearing for the respective parties, I dispose of the instant revision granting liberty to the petitioner to surrender before the learned Court below within fortnight from this date. During the above period the execution of warrant of arrest against the petitioner be kept abeyance.

In the event of non-compliance of the order learned Court below will proceed in accordance with law.

The instant revision being CRR 3007 of 2018 is thus disposed of.

Urgent photostat copy of this order, if applied for, be given to the parties upon compliance of all formalities.