RAJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State as well as the Opposite Party No. 2.

(2.) The petitioner, by the present application, has challenged the order dated 7th of December, 2006 passed by the learned Judicial Magistrate in Complaint Case No. 2766 (C) of 2003, refusing the exemption from personal appearance.

(3.) The petitioner, in the same breath has challenged the revisional order also dated 11th of April, 2007 passed by learned Additional Sessions Judge-cum-F.T.C. No. V, Patna whereby such an order of refusal to exempt him from personal appearance has been sustained.