DR. ZUBAIDA BEGUM Vs. STATE

JUDGEMENT

(1.) As these Criminal Revisions are connected on factual matrix, they were heard together and are being disposed of by this common order.

(2.) Crl.R.C.No.357 of 2016 has been directed by A1 as against the dismissal of Crl.M.P.No.406 of 2015 in C.C.No.260 of 2014 (Judicial Magistrate No.II, Chengalpattu), which has been filed to recall NBW without her personal appearance before the Court.

(3.) Crl.R.C.No.369 of 2016 is directed as against the dismissal of her Crl.M.P.No.1289 of 2015 in C.C.No.260 of 2014 filed under Section 205 of Cr.P.C. to dispense with her personal attendance in the said Court.