RAM PARBESH GOSAIN Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) THOUGH the matter was listed for admission, on the consent of both parties, it is taken up for final disposal at the stage of admission.

(2.) HEARD the learned counsel for the petitioner and learned Sr. Standing Counsel appearing for the C.B.I.

(3.) MR . Sanjeev Udgata, learned counsel for the petitioner submits that the petitioner, who is a senior citizen, is suffering from various ailments including Glaucoma in eyes and is under constant medical treatment and for that reason he expressed his inability to appear in Court in person and filed some medical papers to support his plea of illness. But learned Special Judge, C.B.I., Bhubaneswar without taking note of his difficulty and without appreciating the spirit of Section 205, Cr.P.C. rejected the prayer of the petitioner. According to Mr. Udgata, this is a fit case where the impugned order should be quashed and the petitioner be allowed to appear through his counsel in the Court.