CHANCHAL SAMANTA Vs. STAE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging the issuance of warrant of arrest against the present petitioners.

(2.) Affidavit of service filed on behalf of the petitioners is taken on record.

(3.) Learned counsel appearing on behalf of the petitioners submits as follows. A First Information Report was lodged against the petitioners under Sections 323, 341, 354 and 506 read with Section 34 of the Penal Code in October, 2019. Subsequently, a charge-sheet was submitted in November, 2019 showing the petitioners as absconders. Since there is no provision for anticipatory bail, this Court may be pleased to stay the warrant of arrest so that the petitioners can appear before the learned trial court and pray for bail.