FARIDUL RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application, the petitioner has challenged an order dtd. 16th January, 2021 whereby the learned Additional Sessions Judge, 1st Court, Cooch Behar (NDPS) issued a warrant of arrest against the petitioner for his absence on the date fixed for examination under Sec. 313 of the Code of Criminal Procedure, 1973.

(2.) The learned Judge noted that the petitioner was absent on earlier occasions when the Court suo-moto adjourned the matter excusing his absence, keeping in mind the pandemic situation.

(3.) Mr. Anirban Banerjee, learned advocate appears for the petitioner and submits that his client is ready and willing to surrender before the learned Judge in the Court below on the next date of hearing.