MARY BENJAMIN Vs. FR MATHEW PULIMMOOTTIL

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioners submitted that petitioners would move a petition under section 258 of Code of Criminal Procedure before the learned Magistrate and granting liberty to the petitioners to raise all the contentions raised herein in that petition, the petition may be disposed and presence of the petitioner may not be insisted for the purpose of claiming an order under section 258 of Code of Criminal Procedure.

(2.) PETITION is disposed granting liberty to the petitioners to raise all the contentions raised herein and seek an order by filing a petition under section 258 of Code of Criminal Procedure. If petitioners file an application under section 205 of Code of Criminal Procedure to exempt them from personal appearance, learned Magistrate not to insist for their presence to enable them to get an order passed under section 258 of Code of Criminal Procedure.