JAHANGIR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking stay of warrant of arrest issued in a case where a charge sheet was submitted under Sec. 376 read with Ss. 511 and 506 of the Penal Code.

(2.) Learned counsel for the petitioner submits as follows. The petitioner is an accused in this case. He was unaware of the proceeding pending against him. That is why he could not submit to the jurisdiction of the Court. He has now come to know that a charge sheet was submitted against him on 1/10/2020 and a warrant of arrest was issued on the said date. The petitioner wants to join the proceeding at the earliest.

(3.) I have heard the submissions of the learned counsel for the petitioner and have perused the revision petition.