ALAMGIR HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned advocate for the petitioners, in challenging the order dated 15.02.2019 passed by the learned Additional Chief Judicial Magistrate, Chanchal, Malda in G.R. No.2156 of 2016 submits that both the petitioners were granted bail by the learned court on 19.09.2017 and 29.09.2018 respectively. On 15.02.2019 the petitioners were found absent in court for which the warrant of arrest was issued against them. Learned advocate prays for stay of the said warrant of arrest against the petitioners and undertakes to surrender before the learned trial court.

(2.) The State is represented and raises no objection against the said submission of the learned advocate for the petitioners.

(3.) It transpires from the record that warrant of arrest was issued against the petitioners vide order dated 15.02.2019 as the petitioners were found absent in court on the said date. However, as the petitioners undertake to surrender before the learned trial court within a week, warrant of arrest issued against them is required to be stayed for the said period in the interest of justice.