SUDHAKAR DASH Vs. SMT. NIRUPAMA MISHRA

JUDGEMENT

(1.) PETITIONER in this criminal revision is one of the accused persons in I.C.C. No. 413 of 1986 in the court of Sub -divisional Judicial Magistrate, Balasore, His application for representation having been rejected and direction for issue of non -bailable warrant having been given, he has assailed the order of the learned Sub -divisional Judicial Magistrate, Balasore in this revision.

(2.) ON the basis of a complaint for the offence under Section 494/114, I.P.C. and under Section 6 -A of Dowry Prohibition Act, the learned Magistrate took cognizance of the offence under Section 494/114, I.P.C. against the Petitioner. After service of summons and before the date fixed for appearance, Petitioner filed the petition for allowing him to be represented as provided under Section 205, Code of Criminal Procedure. The same has been refused.

(3.) MUCH before the date of appearance, the Petitioner filed the application to be permitted to be represented by a lawyer. Without assigning any reason the learned Magistrate rejected the application and directed issue of non -bailable warrant of arrest fixing the date to which reads as follows: