SANJAY DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Sec. 482 of the Code has been filed by the petitioner against order dated 15.05.2015 and all other subsequent orders including the order dated 12.02.2019 passed by the learned Additional District Judge, Barasat, North 24 Parganas in connection with Gaighata Police Station Case No. 236 of 2014 dated 20.03.2014.

(2.) The opposite party has been served a copy of the application and is represented.

(3.) The petitioner prays for stay of the Warrant of Arrest issued against him by the order dated 15.05.2015 and undertakes to surrender before the trial court within a period of a fortnight from this date.