(1.) THE only question that arises in this revision petition under Section 397 Cr. P. C. is as to whether Section 240 Cr. P. C. permits an accused to answer the charge through his counsel.
(2.) THE learned Magistrate, upon consideration of the police report and the documents sent with it under Section 173 Cr. P. C. , and after hearing the prosecution and the accused, has formed an opinion that, there is a ground presuming that the accused in the case, including the present two respondents, have committed offences punishable under Section 498-A IPC and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961. What remains is, framing of the charge and to read it over and to explain to the accused and to ask the accused whether they plead guilty of the offences punishable under Section 498-A, IPC and Sections 3, 4 and 6 of the Dowry Prohibition Act, as required by Section 240 Cr. P. C. The learned Magistrate, by the impugned order, has permitted the respondents herein among the accused in the case to so plead under Section 240 (2) Cr. P. C. through their counsel. It is in the following circumstances : The respondents are residing in the United States of America, pursuing their respective avocations. At the time they were granted bail in the case concerned herein, certain conditions had been imposed by the learned Magistrate including surrender of passports. In that regard, the respondents and others approached this Court under Section 482 Cr. P. C. in Criminal Petition No. 40/96. This Court, by the order dated 11-1-1996, relaxed the conditions and permitted three of the accused including these two respondents to return to U. S. A. subject, among other conditions, to give an undertaking before the trial Court that they shall appear on the dates required by the trial Court without fail. That is how the matter is being proceeded with before the learned Magistrate from time to time without the presence of the three among the four accused including the present respondents. When it came to the stage of Section 240 Cr. P. C. , the learned Magistrate did not think it necessary to insist upon the presence of the respondents to answer the charge and instead, permitted them to answer the charge through their counsel, which the state has questioned in this revision petition.
(3.) THE learned State Public Prosecutor Sri. Nanjundaiah strenuously urges that, while it is true that the order of this Court dated 11-1-1996 in Criminal Petition No. 40/96 referred to above, enabled the respondents to be away in U. S. A. so long as the trial Court does not insist upon their presence, that does not mean that, where the statute mandates that on a particular occasion the presence of the accused shall be necessary, the accused-respondents can take advantage of the above said order of this Court. The learned SPP Sri. Nanjundaiah submits that, the stage of Section 240 Cr. P. C. is one such occasion wherein the learned Magistrate has no discretion to dispense with the attendance of the accused in the matter of answering the charge. Sri. Balan, learned counsel for the respondents, referring to various decisions, urges that, though personal attendance of the respondents has not been dispensed with under Section 205 Cr. P. C. , the permission granted by this Court in Criminal Petition No. 40/96 as referred to above is virtually an exemption in terms of Section 205 Cr. P. C. and that the respondents need not be present in the Court until so ordered by the trial Court and that Section 240 Cr. P. C. is not a stage at which the Magistrate has no discretion to continue such exemption of the respondents from attending the trial Court and that, if the Magistrate were to exercise the discretion in that regard, Section 240, Cr. P. C. permits the learned Magistrate to record the plea of the accused even through his counsel.