Jay Sengupta, J. - (1.) This is an application challenging an order dated 6th April, 2019 passed by learned Judge, Special 2nd Court, Malda, thereby issuing warrant of arrest against the petitioner in POCSO No.136 of 2016.
(2.) Affidavit of service filed on behalf of the petitioner is taken on record.
(3.) Learned Counsel for the petitioner submits as follows : After being granted bail, the petitioner attended the court on several occasions. On a few occasion he was absent by petition. On 6th April, 2019 although an application under Section 317 Cr.P.C. was filed on behalf of the petitioner, none appeared to move the application at the time of call. Accordingly, a warrant of arrest was issued against the petitioner. He wants to join the proceeding at the earliest and undertakes that he shall be present before the learned Trial Court on all the next dates fixed for hearing.;