(1.) This is an application praying for stay of the operation of the order dated 08.02.2008 issuing warrant of arrest and proclamation against the petitioner.
(2.) Let a copy of this application be served upon Mr. Prasun Kumar Datta and Mr. Santanu Deb Roy, learned advocates, who are present in Court today and who ordinarily appears on behalf of the State. Their engagement may be regularised in due course by the competent authority of the State.
(3.) Learned counsel appearing on behalf of the petitioner submits as follows: In connection with the present proceeding under Section 307 and 498A read with Section 34 of the Indian Penal Code, the petitioner had prayed for bail before this Court. By an order dated 15.02.2007 passed in C.R.M. 1516 of 2007, this Court was pleased to grant him bail, inter alia, on the condition that the petitioner shall attend the trial Court on each and every date fixed by the Court. Thereafter the petitioner appeared before the learned trial Court on one occasion. However, since the petitioner was working in Dubai, he had to go there. Due to miscommunication with the learned advocate who was conducting his case before the learned trial court, he was never asked to come back home. In fact, the learned counsel told him that the case had been dropped and all the other co-accused had been acquitted. However, pursuant to a process issued from India, the Dubai Police arrested the petitioner and he was released on bond in September, 2020. The petitioner wants to join the proceeding at the earliest.