BELAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Criminal Revisional application has been filed by nineteen accused persons/petitioners challenging the order No. 54 dtd. 26/6/2015 passed by the learned Additional Sessions Judge, 3rd Court, Tamluk, Purba Medinipur in connection with ST 3(4)12 [State Vs. Sk. Belal and 22 others] under Ss. 147/148/149/326/307/34 of the Indian Penal Code, thereby the learned Court below rejected the prayer of the accused persons for adjournment on the date of delivery of judgment and issued warrant of arrest against accused persons, namely, 1) Sk. Belal, 2) Sk. Jalal, 3) Sk. Rabiul, 4) Sk. Ajimuddin, 5) Sk. Mostafa, 6) Sk. Saibul, 7) Sk. Khalek, 8) Nur Hossain Sha, 9) Sk. Jiyad, 10) Sk. Rakhal, 11) Based Sha, 12) Sk. Mahiruddin, 13) Sk. Saidul, 14) Sk. Selim, 15) Malek Kha, 16) Sk. Tofiyar, 17) Sk. Mujid, 18) Sk. Azad, 19) Sk. Ali Akbar, 20) Sk. Intaj, 21) Sk. Rahim, 22) Sk. Sattar and 23) Sk. Nurshed.

(2.) The brief facts of the case are as under:

(3.) In spite of giving several opportunities, nobody appears on behalf of the petitioners on call. Even on earlier occasions, no one represented the petitioner. No accommodation was sought.