BENJAMIN ROUL Vs. SAJAL DAS

JUDGEMENT

(1.) None appears on behalf of the petitioner as well as opposite party.

(2.) The petitioner Sri Benjamin Roul has filed this application under section 482 of the Criminal Procedure Code challenging the impugned order dated 19.06.2007 passed by the learned Sub-divisional Judicial Magistrate (Sadar), Cuttack in I.C.C. Case No.1065 of 2006 in rejecting the petition under section 205 Cr.P.C. filed by the petitioner to dispense with his personal attendance.

(3.) On the basis of the complaint petition filed by the opposite party Sajal Das, cognizance of offence under section 406 of the Indian Penal Code was taken and process was issued against the petitioner by the learned S.D.J.M. (Sadar), Cuttack. The allegation against the petitioner is that while discharging his duty as treasurer, secretary and auditor of Oriya Baptist Church, Cuttack situated at Mission Road, Cuttack in between 1991 to 2000, he had misappropriated a sum of Rs.3,37,358.75 (rupees three lakhs thirty seven thousand three hundred fifty eight and seventy five paisa).