Calcutta High Court (Appellete Side)
445/2011 on 8 June, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
08.06.2011
50) p.j.) C.R.R. No. 445 of 2011 In re: Tapan Maity & Ors. ... Petitioners Ms. Manasi Roy ... for the petitioners This is an application under Section 397 read with Section 401 and 482 of the Code of Criminal Procedure assailing the order dated 22.11.2010 passed by the learned Additional District & Sessions Judge, Fast Track 1st Court, Haldia, Purba Medinipur, in connection with Nandigram P.S. Case No. 393 corresponding to G.R. Case No. 878 of 2007 being S.C. No. 143/June/10 under Sections 147/148/149/448/380/427/436 of the Indian Penal Code whereby warrant of arrest has been issued against the accused persons.
Heard the learned Counsel appearing for the petitioners. Affidavit of service filed in Court be kept with the record. I think that the application can be disposed of without serving notice upon the other side.
Accordingly, I dispose of the application directing the petitioners herein to surrender before the learned Additional District & Sessions Judge, Fast Track 1st Court, Haldia, Purba Medinipur, within six weeks from date and within the period of six weeks from date, the warrant of arrest so issued against the petitioners will remain stayed. If any application for bail is filed by the petitioners, the learned Court below will dispose of the same according to law. If the petitioners 2 herein fail to surrender before the learned Court below within the aforesaid period, there will be no order of stay.
This application is, thus, disposed of.
Urgent Photostat certified copy of this order, if applied for, be supplied to the party as early as possible.
(Kalidas Mukherjee, J.) 2 3 3