BELAL ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application under Sec. 401 read with 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 Additional Chief Judicial Magistrate, Malda vide order dated 11.12.2018 in connection with G.R. Case No.1630 of 2011 in connection with Chanchal P.S. Case No.156 of 2011.

(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 Additional Chief Judicial Magistrate for which Warrant of Arrest was issued against him. The petitioner undertakes to surrender before the Learned Court within a week.

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