Mahabir Prasad Agarwal vs Unknown
2021 Latest Caselaw 6354 Cal

14.12.2021 Sl. No. 11.

Mithun Ct.No.42.

CRA/78/2015.

(Via Video Conference)

In re: A petition of appeal under Section 374(2) of the Criminal Procedure Code, 1973, judgment and order dated 16.12.2014 passed by the Learned Judge, Special Court, Darjeeling, in Special G.R.Case No.05/2013 arising out of G.R.Case No.29/2011 in connection with Sadar P.s. Case No.12 /2011 dated 20.01.2011, thereby convicting the appellant for having committed the offence punishable under Sections 447/448 of the Indian Penal Code.

In the matter of : Mahabir Prasad Agarwal ...Appellant.

The appeal is ready for hearing. It is running in the list

for quite some time. However, when the appeal was called on

today for hearing, the appellant is found unrepresented. On

second call also the learned Advocate for the appellant is found

absent.

In view of such circumstances, order of bail granted to

the appellant vide order dated 12th May, 2015 is cancelled. The

learned Additional Sessions Judge, 1 st Court and learned Judge,

Special Court, Darjeeling is directed to issue warrant of arrest

against the appellant to suffer sentence in connection with

Special G.R. Case No.05/2013.

Let a copy of this order be sent to the learned Judge,

Special Court, Darjeeling for compliance forthwith.

( Bibek Chaudhuri, J. )