Calcutta High Court (Appellete Side)
Awadhesh Kumar Bhar vs State Of West Bengal on 9 November, 2017
1 09/11/2017
ARDR CRA 578 of 2015 Awadhesh Kumar Bhar Vs. State of West Bengal None appears on behalf of the appellant even after repeated calls. It seems to me that the appellant is not interested, unless compelled, to proceed with this appeal.
Accordingly, issue warrant of arrest against the appellant through the learned ACJM, Asansol.
The department is directed to convey the order of this Court to the learned ACJM, Asansol with a direction to take all possible steps for the arrest of this appellant. If the appellant is arrested, learned ACJM shall keep him in jail custody until the appeal is heard or any other order is made from this end.
Let the matter appear on 07/12/2017.
(Siddhartha Chattopadhyay, J. )