TAHIRUDDIN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application is directed against the impugned order dated 03.07.2020, passed by Learned Chief Judicial Magistrate, Murshidabad in connection with Jalangi P.S. Case No. 47/2020, dated 30.1.2020, giving rise to G.R. Case No. 336/2020 under Section 302/326/307/34 of the Indian Penal Code read with Sections 27/35 of the Arms Act issuing warrant of arrest and proclamation of attachment against the petitioners coincidentally and simultaneously.

(2.) Learned advocate for the petitioners submits that there has been complete infraction of the provision of law laid down in Section 82, 83 of the Code of Criminal Procedure for the issuance of proclamation of person absconding, and attachment of property therefore.

(3.) It is submitted by the petitioners that the demand of law cannot be bypassed in an ingenious way, and thus issuance of WP&A simultaneously and coincidentally is highly illegal.