MADHUSUDAN MITTAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Application Has Been Filed For Quashing The Order Dated 7.6.2006 Passed By Judicial Magistrate, 1St Class, Equivalent Citation:2007 -Pljr -1 -31 Muzaffarpur In Nagar P.S. Case No. 512 Of 2004 By Which The Learned Magistrate Has Rejected The Application Filed By The Petitioner Under Sec.205 Of The Code Of Criminal Procedure (In Short 'The Code ').

(2.) LEARNED Counsel For The Petitioner Has Submitted That The Petitioner Is A Busy Lawyer Of Jharkhand High Court And Is Practising Since Almost Last 25 Years.

(3.) IT Has Also Been Submitted That The Distance Between Ranchi Is Also Considerable And As Such It Is Not Possible For The Petitioner To Attend The Court.