ARNAB KUMAR DEY Vs. ULEX COMPUTER

JUDGEMENT

(1.) This is an application challenging issuance of warrant of arrest against the petitioners in a proceeding under Section 138 of the Negotiable Instruments Act.

(2.) Learned counsel appearing for the petitioners submits as follows. Due to serious illness of the mother of the petitioner no.1, present petitioners had been absent off and on in the proceeding under Section 138 of the Negotiable Instruments Act where they have been arraigned as accused. Earlier, warrants of arrest had been issued. Thereafter, the petitioners appeared and joined the proceeding. At present, the petitioners praying for setting aside of the warrant of arrest with an undertaking that they would appear before the learned trial court on all the subsequent dates that may be fixed by the learned trial court.

(3.) I have heard the submissions of the learned counsel representing the petitioners and have perused the revision petition.