GUDDI BAI Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned counsel for the parties, matter is heard finally.

(2.) This application under Section 482 of the Code of Criminal Procedure has been preferred being aggrieved by the order dated 19.07.2013 passed by JMFC Kurwai, District Vidisha in Criminal Case No.108/2010 and the same was affirmed by the order dated 23.08.2014 passed by II Additional Sessions Judge, Vidisha (M.P.) in Criminal Revision No.104/2011 whereby application filed by the applicants under Section 205 of Cr.P.C. for permanent exemption from appearance during the course of trial was rejected.

(3.) This application has been preferred invoking inherent jurisdiction of this Court under Section 482 of Cr.P.C. for the following relief: