SHYAMAPADA MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Application is treated as on Day's List since it has been mentioned that the next date for appearance is fixed on 19/03/2010.

(2.) We admitted the Petitioner with an Order under Section 438, Cr.P.C. on 09/02/2010 in connection with the present case. The outer limit was fixed for a period of four weeks. Consequent to that, the Petitioner submitted himself to the jurisdiction of the Regular Court on 19/02/2010.

(3.) Up to this, it was the normal sequence of events as known to Law. Thereafter, what took place, in our opinion: is absolutely dehors the established principles of Law governing this field in the light of the various decisions of this Court as well as the Apex Court.