Calcutta High Court (Appellete Side)
Md. Muktar @ Bumba vs The State Of West Bengal on 18 August, 2016
Author: R.K. Bag
Bench: R.K. Bag
1 S/L.174. C.R.R. No.2531 of 2016 August 18, 2016 Bpg. In the matter of : Md. Muktar @ Bumba.
...petitioner.
Versus The State of West Bengal.
...opposite party.
Mr. Bitasok Banerjee.
...for the petitioner.
Mr. Ayan Basu.
...for the State.
The petitioner has challenged the order dated March 5, 2016 passed by learned Additional Sessions Judge, 2nd Court, Hooghly in connection with S.C.(Special) no.21/2014, by which learned Judge issued warrant of arrest against the petitioner.
Mr. Bitasok Banerjee, learned counsel for the petitioner submits that the petitioner is willing to surrender before the trial court and as such execution of warrant arrest pending against the petitioner may be stayed for a reasonable period of time.
Mr. Ayan Basu, learned counsel for the State submits that the petitioner should surrender before the trial court as early as possible.
In the facts and circumstances of the present case, the execution of warrant of arrest pending against the petitioner in connection with S.C. (Special) no.21/2014 is stayed for a period of four weeks from this date, subject to the condition that the petitioner will surrender before the trial court within the aforesaid period of time, in default warrant of arrest will revive. If the petitioner surrenders before the trial court within the stipulated period of time, learned Judge of the trial court will consider the application for bail of the petitioner in accordance with law.
With the above direction, revisional application is disposed of.
2Urgent photostat certified copies of this order, if applied for, be given to the learned counsel for the parties upon compliance of all necessary formalities.
(R.K. Bag, J.)