N.RAMAIAH Vs. STATE

JUDGEMENT

(1.) THESE Criminal Original Petitions have been filed to call for the records in S.T.C.Nos.102 of 2012, 103 of 2012 and 104 of 2012 respectively on the file of the Judicial Magistrate No.I, Tuticorin and set aside the order dated 08.10.2012 made in Cr.M.P.Nos.6543 of 2012, 6545 of 2012 and 6547 of 2012 respectively and direct the Magistrate to accept the plea of the petitioner made through his Counsel pending disposal of Crl.O.P.Nos.17470 of 2012, 17471 of 2012 and 17472 of 2012 respectively.

(2.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the respondent.

(3.) THE petitioner, who is the resident of Hyderabad, on receipt of summons engaged a Counsel and his Counsel appeared before the learned Judicial Magistrate No.I, Tuticorin on 14.09.2012 and filed a petition under Section 205 of the Code of Criminal Procedure seeking permission to dispense with the personal attendance of the accused/petitioner and also filed admission petition voluntarily pleading guilty and admitting the facts. The complaints are filed against the petitioner for the offences which are punishable only with a fine as per Section 50 of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996.