MAHESH KUMAR SAINI Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) THIS petitioner is facing Criminal Trial No. 514/99 in the Court of CJM, Hoshangabad, for offences punishable under Sections 147,148,325 and 506 read with Section 34 of the IPC, on a police report filed on 13th July, 1999. By order dated 4th September, 2001, the learned CJM has disallowed and rejected the petitioner's applications filed for seeking exemption under Section 205 of the Cr. PC. Criminal Revision filed to challenge the aforesaid order of CJM, which was registered as Crime No. 104/2001, also stood disallowed and rejected by First Addl. Sessions Judge, Hoshangabad, on 7th of November, 2001.

(3.) NOW it is submitted by Shri Pcndarkar that the application seeking exemption from attendance in Court should not be disallowed or rejected, so far as petty offences are concerned. In support of his argument he has invited the Court's attention to Akram and Anr. v. State of M. P. , reported in 2001 (1) M. P. H. T. page No. 3, which pertains to offence punishable under Section 66 of the Motor Vehicles Act.