Calcutta High Court (Appellete Side)
Shyamal Chatterjee vs State Of West Bengal on 15 December, 2014
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
Form No. J(1)
In the High Court at Calcutta
Criminal Revisional Jurisdiction
Appellate Side
Present
The Hon'ble Justice Ashim Kumar Roy
CRR No. 3522 of 2014
Shyamal Chatterjee
Versus
State of West Bengal
For the petitioner : Mr. Tapash Kumar Ghosh
For the State : Ms. Sreyashee Biswas
Heard on : 26-11-2014
Judgment on : 15.12.2014
Ashim Kumar Roy, J.:
The subject matter of challenge in this criminal revision is an order whereby warrant of arrest has been issued against the petitioner by the learned Additional Chief Judicial Magistrate, Birbhum at Suri in connection with G.R. Case No. 101/2001 arising out of Mohammad Bazar P.S. Case No. 11/2001 under Section 306 of the IPC.
Heard the learned Counsel appearing on behalf of the parties. Now, considering the rival submissions of the parties, I dispose of the instant criminal revisional application directing that the impugned order of warrant of arrest shall remain stayed for a period of two weeks from this date and, in the meantime, if the petitioner surrenders before the court concerned and prays for bail, such prayer shall be considered in accordance with law and without being swayed by this order.
Needless to mention if the petitioner fails to take steps in terms of the order as aforesaid within the stipulated period, in such a situation, the order of warrant of arrest shall be revived and the court concerned shall be at liberty to execute the warrant of arrest against him.
This criminal revisional application is, thus, disposed of. 2 Criminal section is directed to deliver urgent photostat certified copy of this order to the parties, if applied for, as early as possible.
(Ashim Kumar Roy, J.)