Suvra Ghosh, J. - (1.) In the present application under Section 482 of the Code, the petitioner prays for stay of the warrant of arrest issued against him by the Learned Chief Judicial Magistrate, Hooghly.
(2.) It is submitted by the learned advocate appearing for the petitioner and also appears from the copies of the orders annexed to the application that a complaint was lodged against the petitioner and charge-sheet was submitted under Section 285/287/337/338/304A of the Indian penal Code and under Section 113 of the West Bengal Fire Services Act, 1950. Summons was issued against the petitioner and served upon him despite which the petitioner failed to appear before the court. The court issued warrant of arrest against the petitioner on 23.09.2016. It further appears that the petitioner has been evading arrest since then. However, the petitioner intends to surrender before the learned court within a week from this date.
(3.) The State is represented and raises no objection against the prayer of the petitioner subject to the condition that the petitioner surrenders before the learned court within a week from this date.;