ASFAK KHAN Vs. AFROJA KHATUN

JUDGEMENT

(1.) This is an application challenging an order dated 01.10.2020 passed by the learned Additional Sessions Judge, 2nd Court, Uluberia, Howrah in S.T. No.141 (u) 2015 (new S.T. No. 20/2016).

(2.) Supplementary affidavit filed on behalf of the petitioners is taken on record. Among other things, it incorporates certified copy of the order sheet of the learned Trial Court.

(3.) Learned Counsel appearing on behalf of the petitioners submits as follows. The petitioners, as accused in this case, were regularly attending Court. Due to the prevailing pandemic situation, on two occasions the petitioners were unable to take steps before the learned Trial Court. On 01.10.2020 the evidence of the DWs was closed and warrant of arrest was issued against the accused. Even on the previous day steps could not be taken because of the prevailing condition. It is germane to mention that on both the days, resolutions were passed by the local bar association requesting the Court not to pass any adverse order. The accused want to join the proceeding at the earliest and pray that a single day's opportunity may be given to them to adduce defence evidence.