RAMESHWAR YADAV Vs. STATE OF BIHAR (PATNA)

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the opposite party no.2.

(2.) By way of the present application preferred under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), the petitioners seek quashing of the order dated 13.08.2013 passed by the learned Sub-Divisional Judicial Magistrate, Patna in Complaint Case No. 1581(C) of 2012 whereby the application of the petitioners filed under Section 205 of the Cr.P.C. has been dismissed.

(3.) The petitioners have been made accused in a complaint case. After issuance of summons and warrants, they filed their application for grant of pre-arrest bail before the learned Sessions Judge, Patna. Their application for pre-arrest bail was allowed by the learned Sessions Judge and in obedience to the said order they appeared before the court and furnished bond and sureties to the satisfaction of the court. The case is pending for evidence before charge. At this stage, an application under Section 205 of the Cr.P.C. was filed by the petitioners for dispensing with their personal attendance, which has been rejected by the learned Sub-Divisional Judicial Magistrate vide order dated 13.08.2013.