Calcutta High Court (Appellete Side)
Rama Kant Shah vs The State Of West Bengal & Anr on 21 November, 2011
Author: Raghunath Bhattacharya
Bench: Raghunath Bhattacharya
1 76 21.11.11 C.R.R. 3417 of 2011 akb Rama Kant Shah
-Versus-
The State of West Bengal & Anr.
Mr. Sanjib Mitra ...For the petitioner Heard learned Counsel for the petitioner. Perused Order No. 25 dated July 25, 2011. On perusal of the said order it appears that warrant of arrest was issued against Dr. Rama Kant Shah and proceeding was initiated against the surety.
Let there be a stay of operation for a period of two weeks from date. In the meantime, Dr. Rama Kant Shah is directed to surrender before the Court below within two weeks failing which the Investigating Agency will be at liberty to execute the warrant of arrest and start proceeding against the surety.
The revisional application, thus, stands disposed of. Urgent xerox certified copy of this order, if applied for be given to the parties on priority basis.
( Raghunath Bhattacharya, J.)