SAMIR KUNDU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned advocate for the petitioner prays for stay of warrant of arrest issued against the petitioner in Manicktala Police Station Case No.36 of 1998 dated Feb. 19, 1998 by the learned Judge, Special Court, 2nd Additional District & Sessions Judge, Alipore, South 24-Parganas. Learned advocate for the petitioner submits that the petitioner was on bail and was unable to appear in court on three occasions for which warrant of arrest was issued against him. The petitioner undertakes to surrender before the learned trial court within a week from this date.

(2.) The State is represented and raises no objection against the prayer of the petitioner.

(3.) It appears that the petitioner was granted bail initially but failed to appear in court on 18.12.2017, 4.5.2018 and 14.9.2018 for which warrant of arrest was issued against the petitioner on 14.9.2018.