(1.) -Heard learned counsel for the applicant and learned Additional Government Advocate.
(2.) THIS application has been filed for challenging an order dated 17.11.2007 passed by the Judicial Magistrate-I, Jaunpur in Case No. 4516 of 2006 whereby the applicant's application for exemption of his attendance under Section 205 of the Code of Criminal Procedure has been rejected.
(3.) IN this view of the matter, I think that the learned Magistrate has committed no illegality in passing the impugned order.