ASHOK CHATURVEDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application, the applicant challenges the order dated 19th November 2009 passed by the learned Additional Sessions Judge, Greater Bombay rejecting the applicant's application dated 21st October 2009.

(2.) THE applicant filed a revision application, bearing C.R.A. No.1232 of 2009, before the Sessions Court challenging two orders dated 5th August 2009 passed by the learned Metropolitan Magistrate, 44th Court, Andheri. At the hearing of the revision the respondent no.2, who is an aged lady of 69 years, appeared in person. She was assisted by her husband, who also held her power of attorney. She appears to have requested the Sessions Court to allow her husband to address the court on her behalf. The applicant opposed the request and made a written application to the Sessions Court that the husband of the respondent no.2 may not be permitted to make submissions on her behalf, on the basis of the power of attorney. The application was rejected by the Sessions Court by its order dated 19th November 2009. That order is impugned in this petition.

(3.) I see no reason to interfere with the view taken by the Sessions Court in permitting the husband of respondent no.2 to address the court on her behalf. There is no merit in the application which is hereby dismissed summarily.