MD NASIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Assailing the order dated 19.01.2018 passed by the Learned Additional District and Sessions Judge, 7th Fast Track Court, Alipore, South 24-Parganas, learned advocate for the petitioners submits that both the petitioners were on bail initially and warrant of arrest was issued against them on 19.01.2018 as they were found absent in court on the said date. The petitioners undertake to surrender before the learned trial court within a week from date.

(2.) The State is represented and raises no objection against the submission made by the petitioners.

(3.) It transpires from the record that warrant of arrest was issued against the petitioners vide order dated 19.01.2018 by the learned Additional District and Sessions Judge, 7th Fast Track Court, Alipore, South 24 Parganas in connection with the S.T. Case No.1(7) of 2013 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.