JIBAN MITRA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Learned advocate for the petitioner prays for stay of execution of the warrant of arrest issued against the petitioner vide order dated 21.1.2019 in Complaint Case No.2 of 2019 on the ground that he has been falsely implicated in this case and has no involvement in the alleged offence. The petitioner undertakes to surrender before the learned trial court within a week from this date.

(2.) Notice of the petition was served upon the opposite party in spite of which the opposite party does not appear.

(3.) It appears from the record that the complaint case was filed by the opposite party against the petitioner on 21.1.2019 and on the same date warrant of arrest was issued against the petitioner.