Amarjit Shaw @ Panjab Shaw vs The State Of West Bengal & Anr
2021 Latest Caselaw 1921 Cal

                  IN THE HIGH COURT AT CALCUTTA

                  CRIMINAL REVISIONAL JURISDICATION

 Before:
 THE HON'BLE MR. JUSTICE JAY SENGUPTA

C.R.R. 637 OF 2021

AMARJIT SHAW @ PANJAB SHAW VS.

THE STATE OF WEST BENGAL & ANR.

 For the Petitioners:            Mr. Moyukh Muykherjee
                                 Mr. Abhijit Singh


 For the State      :            Mr. Rana Mukherjee
                                 Mr. Mirza Firoj Ahmed Begg

 Heard on:                       12.03.2021

 Judgment delivered on:          12.03.2021


 JAY SENGUPTA, J:

This is an application challenging the issuance of warrant of arrest

issued against the petitioner.

Affidavit of service filed on behalf of the petitioner is taken on record.

Mr. Rana Mukherjee and Mr. Mirza Firoj Ahmed Begg learned

advocates who are present in Court today and who ordinarily appear on

behalf of the State are requested to represent the State in this case. A copy

of the petition is served upon them in Court. Their engagement may be

regularised by the competent authority of the State in due course.

Learned counsel appearing on behalf of the petitioner submits as

follows. The petitioner is the accused in this case. He was granted bail by

this Court on 11.09.2018. Thereafter, he regularly attended the learned

trial court. On 10.02.2021, due to some miscommunication he could not

appear before the learned trial court for taking any step. Accordingly,

warrant of arrest was issued against him. The next date fixed before the

learned trial court is 19.03.2021. The petitioner undertakes to appear

before the learned trial court on that date.

I have heard the submissions of the learned counsels appearing on

behalf of the petitioners and the State and have perused the revision

petition.

It appears that the evidence is going on before the learned trial court

and it is the case of the petitioner that due to some miscommunication he

was absent on a single occasion and consequently, a warrant of arrest was

issued against the petitioner.

Let the petitioner surrender before the learned trial court on the next

date of hearing i.e., on 19.03.2021.

The warrant of arrest issued against the petitioner shall remain

stayed till 19.03.2021.

In the event, the petitioner surrenders before the learned trial court

on 19.03.2021 and prays for bail, his bail application shall be considered

in accordance with law.

With these observations, the revisional application is disposed of.

Urgent photostat certified copy of this order may be supplied to the

parties expeditiously, if applied for.

(Jay Sengupta, J.)