Rama Biswas vs The State Of West Bengal
2023 Latest Caselaw 3182 Cal

Form J(1)           IN THE HIGH COURT AT CALCUTTA
                       Criminal Revisional Jurisdiction
                                 Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
                           C.R.R. 716 of 2023
                             Rama Biswas
                                  Vs.
                       The State of West Bengal.

For the petitioner        : Mr. M.Mahata, Adv.
                            Ms. D. Mitra, Adv.

Heard on                  : 03.05.2023.

Judgment On               : 03.05.2023.

Bibek Chaudhuri, J.

In connection with G.R. Case No.2540 of 2018, the learned Chief

Judicial Magistrate, Barasat passed an order dated 20 th December, 2021

issuing warrant of arrest against the petitioner. Charge-sheet has been

submitted against the petitioner under Sections 272/273 of the Indian Penal

Code.

Warrant was issued on 20th December, 2021 as the learned Advocate

for the petitioner did not take any step. It is submitted by the learned

Advocate for the petitioner that the petitioner will surrender before the Trial

Court within a fortnight and in the meantime, the warrant of arrest may be

kept in abeyance.

In view of such submission, the instant revision is disposed of

directing the petitioner to surrender before the Trial Court within a fortnight.

If the petitioner files an application for bail, the learned Magistrate shall

consider the same in accordance with law.

Warrant of arrest issued vide order dated 20 th December, 2021 be

kept in abeyance for a period of three weeks.

The petitioner is at liberty to act on the server copy of the order.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.25.

M/L.