SOUVIK KARMAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Art. 227 of the Constitution of India has been filed by the petitioner against an order dated 31.01.2019 passed in Criminal Misc. Case No. 72 of 2019 by the Sessions Judge, Dakshin Dinajpur at Balurghat.

(2.) Learned advocate submits that the petitioner was granted anticipatory bail on 19.12.2018 and was directed to surrender before the court concerned within a period of three weeks from the date of that order. The petitioner failed to comply with the said direction and filed a petition praying for extension of time to surrender, before the Learned Sessions Judge. By the impugned order, the said prayer of the petitioner was considered and rejected.

(3.) The State is represented and leaves the matter to the discretion of the court.