KUPPANNAN Vs. INSPECTOR OF POLICE, SALEM

JUDGEMENT

(1.) This revision has been filed seeking to set aside the order dtd. 10/12/2021 passed by the learned Judicial Magistrate No.IV, Salem in Crl.M.P.No.4717 of 2021 in C.C.No.119 of 2016.

(2.) Learned counsel for the petitioner would submit that the petitioners are accused facing Trial in C.C.No.119 of 2016 on the file of the Judicial Magistrate No.IV, Salem. When the case was listed for hearing on 6/12/2021, witness summons were pending in respect of LW1 to LW3. He would further submit that the petitioners are members of the same family and since the petitioners were having covid symptoms, they have instructed their Advocates to file a petition under Sec. 317 of Cr.P.C seeking to dispense with their appearance. The Trial Judge had allowed the petition on 6/12/2021 and he had adjourned the matter to the next day. Since the petitioners were having covid symptoms even on next day, they had directed their counsels to file the application on next day also and it was filed by their Advocates. However, the Trial Court had dismissed the petitions filed under Sec. 317 of Cr.P.C and had issued Non-Bailable Warrant against the petitioners. Learned counsel for the petitioner would submit that even on 7/12/2021, witnesses summons were pending and the witnesses did not appear before the Court on that day. He would submit that after coming to know that Non Bailable warrant were issued against the petitioners, the petitioners on 10/12/2021 had filed the petition under Sec. 70(2) of Cr.P.C seeking to recall Non Bailable Warrant without appearing before the Trial Court. However, the learned Judge had dismissed the petition and posted the case to 6/1/2022.

(3.) The learned counsel for the petitioner would further submit that the absence of the petitioners before the Trial Court was not wilful and only due to the reason they were having covid symptoms. Further the witness summons were pending and it was only a formal hearing and no prejudice had happened to the respondents on account of their absence. Learned counsel for the petitioner would further submit that the petitioners undertake to appear before the Trial Court on the next hearing date and they also undertake to cooperate with the Trial Court for speedy disposal of the case and thereby, he would seek to set aside the order dtd. 10/12/2021 and seek for stay of the Non Bailable Warrant.