Calcutta High Court (Appellete Side)
Procedure vs In Re : Sairuddin Ahmed & Ors on 17 July, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 17.07.2017Item No. 209
sdas C.R.R. No. 2239 of 2017 In Re : An application under Section 482 of the Code of Criminal Procedure.
And In Re : Sairuddin Ahmed & Ors. .....petitioners Ms. Devipriya Mitra, Mr. Saugata Ray ....... for the petitioners Ms. Anasuya Sinha ........ for the State Learned Counsel appearing for the petitioners submits that petitioners are ready and willing to appear before the learned Magistrate and pray for regular bail.
Ms. Sinha, learned Counsel, who ordinarily appears for the State, is requested to appear in this matter. Copy of the application be served upon her in course of the day.
Warrant of arrest issued against the petitioners shall remain suspended for a period of four weeks, within which period the petitioners shall appear before the learned Magistrate and pray for regular bail which shall be considered in the facts and circumstances of the case. In the event the petitioners fail to do so, the warrant of arrest shall stand revived and be executed against them in accordance with law.
With the aforesaid direction, the application is disposed of. 2 Photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.)