Jay Sengupta,J. - (1.) The Court:
(2.) This is an application challenging the order dated 21.01.2021 passed by the learned Metropolitan Magistrate, 10th Court, Calcutta in Case No. CS/15920 of 2020 under Sections 138 and 141 of the Negotiable Instruments Act, thereby rejecting the accused/ petitioners' prayer for condonation of absence and issuing a warrant of arrest as well as an attachment against the accused petitioners.
(3.) Learned counsel appearing on behalf of the petitioners submits as follows. After issuance of summons in the case, the accused petitioner prayed for an adjournment on 14.12.2020 and undertook to file Vakalatnama on the next date. On the next date i.e. on 21.02.2021 the petitioner No.2 could not attend the Court due to illness, produced a certificate in this regard from a homeopathic practitioner and prayed for an adjournment for the day. It is not uncommon for a person to have faith in homeopathy. However, the learned trial court was not satisfied with the application and rejected the petitioners' prayer and went on to issue a warrant of arrest and an order of attachment against the present petitioners. The petitioners want to join the process at the earliest.;