ABINASH CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application under Sec. 482 of the Code, learned advocate for the petitioner prays for stay of the warrant of arrest issued against the petitioner vide order dated 19.7.2018. Learned advocate for the petitioner submits that warrant of arrest issued against a co-accused by the same order has been stayed by this court earlier. Learned advocate prays for the same liberty in favour of this petitioner.

(2.) The State is represented and concedes to the submission of the learned advocate for the petitioner.

(3.) Accordingly, it is ordered that the warrant of arrest issued against the petitioner vide order dated 19.7.2018 be stayed for a period of two weeks from this date. The petitioner is directed to surrender before the learned trial court within the said period, failing which the stay shall be automatically vacated.