MOHAMMAD ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging the warrant of arrest issued against the accused/petitioner.

(2.) Mr. Imran Ali and Mrs. Debjani Sahu, learned advocates who are present in Court today and who ordinarily appear on behalf of the State are requested to represent the State in this case. Let a copy of the revisional application be served upon them in course of the day. Their engagement may be regularised by the competent authority of the State in due course.

(3.) Learned counsel appearing on behalf of the accused/petitioner submits as follows. After being granted bail, the accused/petitioner appeared before the learned court regularly. On a single occasion steps could not be taken on his behalf before the learned trial court and a warrant of arrest was issued. He wants to join the proceeding at the earliest.