Calcutta High Court (Appellete Side)
An Application Under Sections 397/401 ... vs Tapan Kumar Ghosh on 21 August, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 Sl. August 21, C.R.R. 2750 of 2017
229. 2017 In the matter of: An application under Sections 397/401 read with Section 482 of the Code of Criminal Procedure;
And In the matter of : Tapan Kumar Ghosh Versus State of West Bengal & anr.
Mr. Uday Sankar Chattopadhyay, Mr. Anindya Sundar Das, Ms. Snigdha Saha, Ms Sumita Sarkar, Mr. Subhadeep Paramanik, Ms. Swarnali Sengupta, ...for the petitioner.
It is submitted on behalf of the petitioner that the petitioner is ready and willing to appear before the trial court and pray for regular bail.
In view of the submission made on behalf of the petitioner, the warrant of arrest issued against the petitioner shall remain suspended for a period of four weeks from date. In the meantime, the petitioner shall appear before the trial court and shall pray for regular bail in accordance with law. In the event, the petitioner fails to do so, the order issuing warrant of arrest shall stand revived and be executed against the petitioner in accordance with law.
With the aforesaid directions, the revision petition stands disposed of. Photostat certified copy of this order, if applied for, will be made available to the applicant within a week from the date of putting in the requisites.
dns ( Joymalya Bagchi, J. )