C P POCKER Vs. S I OF POLICE

JUDGEMENT

(1.) In S.T. case No. 4059 of 1985 before the Judicial Second Class Magistrate I, Kozhikode the petitioner was prosecuted for certain offences punishable under the general provision for punishment of offences contained in S.112 of the Motor Vehicles Act, 1939 for violations of certain provisions of the rules. The offences do not come under Part A of the Fifth Schedule. The offences are punishable with fine only and not with imprisonment.

(2.) S.130 of the Motor Vehicles Act reads: "130. Summary disposal of cases.-The Court taking cognizance of an offence under this Act-

(3.) The Magistrate issued summons to the petitioner to appear in person or by Pleader. He engaged a lawyer who filed a petition under S.130 for permission to the petitioner to appear through him. The Magistrate passed the order dated 19-9-1985 which reads: