MD ILIAS Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) Let a copy of this application be served upon Mr. Imran Ali and Mrs. Debjani Sahu, learned counsels, who are present in court today and who ordinarily appear on behalf of the State. Their engagement may be regularised in due course by the competent authority of the State.

(3.) Learned counsel for the petitioner submits as follows. The petitioner is an accused in a murder case. The FIR was lodged against unknown accused. However, on 9/4/2013 the petitioner was arrested in connection with the case. On 5/7/2013 the petitioner was granted bail. Thereafter, he had been regularly attending the Court. However, on 27/7/2017 due to some miscommunication, the petitioner was absent before the learned Trial Court and did not take any steps. Accordingly, a warrant of arrest issued on that date. The same remains pending. Under a misconception that the petitioner need not attend the Court anymore, he did not appear before the learned Trial Court. At present, the petitioner wants to join the proceeding.