ANURADHA MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant revision is directed against an order, dated 3rd of January, 2019, passed by the learned Judicial Magistrate, 1st Class at Muzffarpur in Complaint Case No. 2186 of 2018 (Tr. No. 3435 of 2018).

(2.) By passing order, impugned, the learned Magistrate rejected an application filed by the accused/petitioners under Sec. 205 of the Cr.P.C praying for exemption of their personal appearance during inquiry and trial. The learned Magistrate assigned the following reasons while rejecting the petition.

(3.) Sec. 205 of the Cr.P.C.:-