JALEEL RAMJAN SHA Vs. STATE

JUDGEMENT

(1.) THIS revision is filed against the order, dated 14. 08. 2007, passed in Crl. M. P. No. 80 of 2007 in S. C. No. 140 of 2006 by the I Additional Sessions Judge, Krishnagiri, whereby the prayer of the petitioner for recalling the P. T. Warrant and releasing him from judicial custody and also for setting aside the remand order was rejected.

(2.) THE facts in a nutshell are as under :

(3.) LEARNED counsel for the petitioner has produced copies of the docket orders in P. R. C. No. 1 of 2005 on the file of Chief Judicial Magistrate No. I, Krishnagiri, which show that there were six hearings from 12. 07. 2005 till 26. 12. 2005 and the petitioner was absent for four hearings and his absence on those occasions was condoned on the petitions filed on his behalf, under Section 317 Cr. P. C. On 26. 12. 2005, since he was absent, an NBW was issued against him, which was pending till the hearing on 06. 06. 2006. On 26. 12. 2005, the fact of arrest of the petitioner was intimated to the Chief Judicial Magistrate, Krishnagiri, by means of a telegram sent by his advocate in Maharashtra. On 03. 01. 2006 and 06. 01. 2006 also, telegrams were sent on behalf of the petitioner, indicating the registration of Crime No. 4 of 2005 and his being lodged in Kalamba Central Prison at Kolhapur (Maharashtra) by the jail authority.