NABA KUMAR BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been filed by the petitioners assailing the order dated 14.6.2005 passed by the learned Additional Sessions Judge, Fast Track Court, Arambagh, in G.R. Case No. 66 of 1995 ( S.C. No. 39 of 2005).

(2.) Learned Advocate for the petitioners submitted that there is no fixed Presiding Officer in the Court of the learned Additional Sessions Judge, Fast Track Court, Arambagh. One learned Additional Sessions Judge is in charge of the said Court. The date is pending in the said Court for appearance and for further orders. During such stage, appearance of all the 49 accused persons is not necessary. On 14.6.2005, these petitioners were ill for which they could not attend Court, but the learned Judge issued warrant against them and the warrant may be stayed for some time.

(3.) I am of the opinion that the matter can be disposed of without hearing the opposite party.