RAMAR @ RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) As both the revisions are connected, this common order is being passed.

(2.) The revision petitioner, who is A1 in S.C.No.361 of 2014, on the file of learned V Additional Sessions Judge, Madurai, has directed Crl.R.C.(MD) No.137 of 2016 to revise the Order of the Trial Court dismissing his Cr.M.P.No.376 of 2015 filed to exempt him from surrendering before the Trial Court to recall the N.B.W., issued against him and his Crl.R.C.(MD) No.111 of 2016 is to revise the order of the Trial Court dismissing his Cr.M.P.No.377 of 2015, which has been filed to recall the N.B.W., issued against him.

(3.) After commitment, the sessions case is being tried before the learned V Additional Sessions Judge, Madurai. Formalities under Section 207 Cr.P.C., is over. Now, the case is at the stage of 212 Cr.P.C. At this stage, as he had failed to mark his attendance before the Court, the Trial Court issued N.B.W., as against him. He filed Cr.M.P.No.377 of 2015 to recall it and he also filed Cr.M.P.No.376 of 2015 to exempt his personal appearance before the Trial Court.