GULBADAN DEVI Vs. JAGDISH GAWALA AND ANOTHER

JUDGEMENT

(1.) This Revision petition was filed impugning the order dated 12th April, 1995 passed by the learned Sub-divisional Magistrate at Singhbhum (West) in Crl. Case No. 26 of 1992.

(2.) For the decision of the points in controversy in this petition, detailed consideration of the fact is not necessary. Only the facts of the case may be noted as follows :

(3.) In connection with the said case the petitioner filed an application under Section 205 of the CrPC praying therein for exemption from personal appearance and for being represented through the lawyer. The said prayer was allowed by the SDJM on 19th December, 1993. Again on a subsequent prayer made on 2nd February, 1994 to the effect that the lawyer may be allowed to represent the petitioner at the stage of taking plea under Section 251 of the CrPC. The learned Magistrate allowed that prayer also.