Madras High Court
Habib Abdul Latif vs The State on 20 July, 2015
Author: B.Rajendran
Bench: B. Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 20-07-2015 Coram THE HONOURABLE MR. JUSTICE B. RAJENDRAN Criminal Revision Case No. 715 of 2015 Habib Abdul Latif .. Petitioner Versus The State rep. by its Inspector of Police T1 Ambattur Police Station Ambattur, Chennai. .. Respondent Criminal Revision Case filed under Section 397 read with 401 of Cr.P.C. against the order passed by the learned Judicial Magistrate, Ambattur, in the application filed by the petitioner under Section 205 Cr.P.C. to dispense with the presence of the petitioner in C.M.P.No.5169 of 2015 in C.C.No.234 of 2010, dated 05.05.2015. For Petitioner : Mr.M.Venkatachalapathy Senior Counsel for Mr.R.Gopinath For respondent : Mr.V.Arul Government Advocate (Criminal Side) ORDER
This Criminal Revision Case is filed against the order dated 05.05.2015 passed by the learned Judicial Magistrate, Ambattur, in an application filed by the petitioner in C.M.P.No.5169 of 2015 in C.C.No.234 of 2010 under Section 205 Cr.P.C. seeking to dispense with the presence of the petitioner.
2. According to the petitioner, he has been arrayed as accused No.4 in connection with the case in Cr.No.967 of 2007 registered for the offences under Sections 405, 406, 419 and 420 IPC, which is pending trial. Seeking to dispense with the personal appearance of the petitioner and allow the petitioner to be represented through his counsel in C.C.No.234 of 2010, the petitioner has filed a petition under Section 205 Cr.P.C. before the Trial Court and the same was dismissed. As against the same, the present Criminal Revision Case is filed.
3. Today, when the matter is taken up, Mr.M.Venkatachalapathy, learned senior counsel appearing for the petitioner would submit that the petitioner is aged 55 years and he is suffering from ailment and taking medical treatment and therefore, the personal appearance of the petitioner before the Trial Court may be dispensed with and he may be allowed to be represented through his counsel. The learned counsel would further submit that the petitioner undertakes to appear on the dates as and when required and also on the important dates including the receiving of copy of chargesheet etc.
4. Mr.V.Arul, learned Government Advocate (Criminal Side) would submit that taking into consideration the age of the petitioner and health condition alone, the personal appearance of the petitioner before the Trial Court may be dispensed with, excepting on those dates when his personal appearance is required.
5. Heard both sides. By consent, the main Criminal Revision Case itself is taken up for final disposal at the stage of admission itself.
6. Taking into consideration of the fact that the petitioner is aged 55 years and he is suffering from ailment and taking medical treatment, this Criminal Revision Case is allowed and the order passed by the Trial Court dated 05.05.2015 is set aside and the petition filed under Section 205 Cr.P.C. before the Trial Court is allowed and the personal appearance of the petitioner in person before the Trial Court during the course of trial is dispensed with on all dates of hearing and he is permitted to appear through his counsel, except on dates when his personal appearance is required. It is made clear that the petitioner shall appear before the Trial Court as and when required and on all important dates, including at the time of receiving the copy of the chargesheet etc. and would also co-operate with the trial.
paa 20-07-2015
Index : Yes / No
Internet : Yes / No
To
1.The Inspector of Police
T1 Ambattur Police Station
Ambattur, Chennai.
2.The Judicial Magistrate,
Ambattur.
B.RAJENDRAN,J
paa
Criminal Revision Case No. 715 of 2015
20.07.2015