MATHAI Vs. PRINCIPAL DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) The petitioners are represented by one Major K. Mathews, who styles himself as the Power of Attorney of the Petitioners. There were proceedings before the Criminal Court in Thiruvananthapuram in which the petitioners were accused. Thereafter the second respondent filed a Criminal R.P. before the Sessions Court at Thiruvananthapuram. The power of Attorney sought permission to represent the petitioners before the Sessions Court. For that purpose Ext. P3 was filed. According to the Power of Attorney, the Sessions Court orally refused permission and he was not permitted to appear and plead for his parties. Therefore, this Original Petition has been filed.

(2.) Sri. Major K. Mathews appeared in person and argued his case. He has relied on S.2(q) of the Code of Criminal Procedure which reads as follows:

(3.) Therefore, according to the petitioner, he has got every right to appear and plead on behalf of his clients and the permission to appear before the Sessions Court was refused illegally.