P PRASADA RAO Vs. TAHSILDAR PONNERI TALUK PONNERI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 02.02.2007 passed by the learned Judicial Magistrate No.II, Ponneri in C.M.P.No,460 of 2006, this revision is focussed.

(2.) DESPITE printing the name of the learned counsel for the petitioner, none appeared. Heard the learned Government Advocate (crl.side).

(3.) THIS is a different type of case unlike other criminal cases and hence I am of the view that the petitioner could have no reason to simply abstain from the Court and his reason is acceptable and one more opportunity could be given. Hence the order dated 02.02.2007 passed by the Magistrate is set aside and the matter is remitted back to the learned Magistrate to proceed with the matter in accordance with law. The petitioner is directed to appear before the Magistrate within a period of one month from the date of receipt of a copy of this order. Accordingly, this criminal revision case is disposed of.