ARINDAM NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Assailing the order dated 13.08.2015 passed by the Learned Chief Judicial Magistrate, Howrah learned advocate for the petitioner submits that the petitioner was on bail initially and warrant of arrest was issued against him on 13.08.2015 as he was found absent in court on the said date. The petitioner undertakes 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 petitioner.

(3.) It transpires from the record that warrant of arrest was issued against the petitioner vide order dated 13.08.2015 by the learned Chief Judicial Magistrate, Howrah in connection with the G.R.P.G.R. Case No.409 of 2011 as the petitioner was found absent in court on the said date. However, as the petitioner undertakes to surrender before the learned trial court within a week, warrant of arrest issued against him is required to be stayed for the said period in the interest of justice.