Md. Ramjan @ Ramjan Ali vs The State Of West Bengal
2023 Latest Caselaw 1137 Cal

10.02.2023 S/L No.68 KS

C.R.R. 145 of 2023

Md. Ramjan @ Ramjan Ali

-Vs.-

The State of West Bengal

Mr. Niladri Sekhar Ghosh Mr. N. Chowdhury Mr. A. Salik .....For the Petitioner Mr. Saswata Gopal Mukherjee, Ld. P.P.

Mr. Sandip Chakraborty .....For the State

Petitioner is directed to hand over a copy of the revisional

application upon Mr. Sandip Chakraborty, learned advocate who

ordinarily appears on behalf of the State. His appointment may be

regularized by the concerned authorities and is directed to represent the

case for the State.

Learned advocate appearing for the petitioner draws the

attention of this Court to the order dated 14.07.2022 passed in CRR 30 of

2020. Learned advocate submits that the said revisional application was

allowed, however, the warrant of arrest which was earlier pending is

creating an apprehension that in case he appears before the learned

Special Court he may be taken into custody in spite of the earlier

revisional application being allowed.

Petitioner is directed to appear before the learned Special Court

on or before 28th February, 2023. Learned Trial Court would take into

account the judgment and order passed in CRR 30 of 2020 by a Co-

ordinate Bench on 14.07.2022. Records reflect that the petitioner was on

bail, but subsequently, warrant of arrest has been issued.

In view of the set of circumstances which have been brought to

the notice of this Court, I direct that in case the petitioner appears before

the learned Special Court within 28 th February, 2023, he may be allowed

to continue on the same bail and bond and the learned Trial Court

would be at liberty to impose such conditions as it deems fit and proper.

The execution of warrant of arrest so issued be stayed till 1 st March,

2023. The petitioner shall once in a week attend Chakulia Police Station

till he appears before the learned Trial Court within the scheduled date

so fixed. Once the petitioner appears such conditions would be deemed

to be waived.

With the aforesaid conditions, C.R.R. 145 of 2023 is disposed of.

Pending applications, if any, are consequently disposed of.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)