SHIVAKANT PRASAD,J. - (1.) The petitioner is now in custody for last eight days as is depicted from the order dated September 4, 2018 who was arrested on the strength of W.P and A issued by the learned Magistrate. His bail prayer was rejected on the consideration that process of justice would be delayed, as he would misuse the liberty of bail.
(2.) It appears from the order sheet that the petitioner was admitted on anticipatory bail by the learned Sessions Judge, South 24-Parganas, Alipore and he was released on bail of Rs. 5,000/- with two sureties of Rs. 2,500/- each subject to the conditions as laid down in sub-section (2) of section 438 of Criminal Procedure Code, 1973 vide order dated January 25, 2017.
(3.) Accused was present on 31.1.2017, 7.3.2017, 18.4.17 and he was allowed on representation to be absent on 30.5.17, 14.7.2017, 8.9.2017, 15.11.2017 and 4.1.2018, but no representation was so made on behalf of the petitioner on 2.3.2018 in view of the resolution taken by the local Bar Association not to attend Court due to Doljatra and the date was fixed on 19.4.2018 for appearance and report by the Investigating Officer. On the adjourned date none appeared so the learned Magistrate issued warrant of arrest against the accused person and the dated was fixed on 7.6.2018 for execution report. On 7.6.2018 prayer for time was made to execute warrant of arrest and warrant of arrest was reissued and the date was fixed for 20.7.2018 for execution report of warrant of arrest. On 20.7.2018 report was submitted by the police station concerned that the accused person was not available at the address, so W.P and A was issued against the accused and the date was fixed on 29.8.2018 for execution report.;