I.P.MUKERJI,J. - (1.) By the order dated 15th December, 2011, I had issued warrants of arrest against the Judgment debtors to be executed immediately. However, the orders stated that the Judgment debtors were to be arrested and taken to the nearest police station where they would give an undertaking to the Inspector-in-charge that they would appear before this Court on 25th January, 2012, which was the returnable date fixed by the order.
(2.) However, the police attached to the Durgapur Police Station arrested the Judgment debtor No.3. He is produced in Court today. It appears that there was misinterpretation of the order dated 15th December, 2011, by the police. The Judgment debtor No.1 could not be located. The Judgment debtor No.2 is present in Court.
(3.) Let the Judgment No.3 be released upon his furnishing an undertaking to Court by way of an affidavit to be filed with the Deputy Sheriff that he will appear whenever asked to do so by this Court. Let the said Judgment debtor be immediately released upon his undertaking to file the said affidavit in course of today.;