PARAMANANDA BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Counsel for the State.

(2.) THIS application under Sec. 482, Cr.P.C. has been filed with a prayer to quash the order dated 6.11.2007 passed by the learned J.M.F.C., Khariar in G.R.Case No. 136 of 2006 rejecting the petitioner's application under Sec. 205, Cr.P.C. for dispensing with his personal attendance and permit him to appear through his pleader.

(3.) THE CRLMC is disposed of accordingly. Issue UCC as per rules.