SHAMSHAD AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) The petitioner has moved this Court against the order dated 14.3.2007 passed by Judicial Magistrate, Ist Class, Muzaffarpur, in Complaint Case No. 2928/05/Tr. No. 1523 of 2007 whereby the learned Magistrate has refused to dispense with personal appearance of the petitioner under Section 205 of the Cr.P.C. by rejecting his application filed for the same on 23.12.2006.

(3.) THE complainant prepares tanned raw leather. The petitioner deals in manufacturing various leather items after purchasing raw leather.