RONGON MUKHOPADHYAY,J. - (1.) Heard the parties.
(2.) In Cr. Revision No. 1422 of 2016, challenge has been made to the order dated 6.9.2016, by which the application filed by the petitioner under section 205 Cr.P.C., 1973 has been rejected.
(3.) In Cr. M.P. No. 2557 of 2016, order dated 3.10.2016 is under challenge, by which since the petitioner had failed to be physically present on 3.10.2016, non bailable warrant of arrest has been issued against the petitioner.;