LUKESH MARDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application under Sec. 482 of the Code, learned advocate for the petitioner has prayed for stay of the Warrant of Arrest issued against him by the Learned Sessions Judge, Malda vide order dated 31.07.2018 in Sessions Case 245 of 2018.

(2.) It is submitted by the learned advocate that the petitioner was on bail all throughout and only on one occasion he failed to appear before the Learned Sessions Judge for which Warrant of Arrest was issued against him.

(3.) The petitioner undertakes to surrender before the Learned Court within a week.