This Criminal Revision Case is directed against the order dated 29-10-2012 passed in C.C.No.73 of 2007 on the file of the Ju
2. The petitioners are A-1 and A-2 in C.C.No.73 of 2007 on the file of the Judicial First Class Magistrate, Podili and they a
3. Heard Sri N.Vidya Prasad, learned counsel appearing for the petitioners/A-1 and A-2 and learned Additional Public Prosecut
4. Sri N.Vidya Prasad, learned counsel appearing for the petitioners contends that since the petitioners are being represente "(17) Thus, in appropriate cases the magistrate can allow an accused to make even the first appearance through a counsel. The ( 18. ) A question could legitimately be asked - what might happen if the counsel engaged by the accused (whose personal appe (19) The position, therefore, boils down to this: It is within the powers of a magistrate and in his judicial discretion to d
5. It is trite to refer Section 205 Cr.P.C and it is thus:
"205. Magistrate may dispense with personal attendance of accused:- (1) Whenever a Magistrate issues a summons, he may, if he (2) But the Magistrate inquiring into or trying the case may, in his discretion, at any stage of the proceedings, direct the It is a matter of record that the personal appearance of the petitioners has been dispensed with by the learned Magistrate an
6. Section 251 Cr.P.C reads as hereunder:-
"251. Substance of accusation to be stated:- When in a summons case the accused appears or is brought before the Magistrate,
7. The object of the section is merely to appraise the accused of the particulars of the offence and to just enquire from him
8. Accordingly, the Criminal Revision Case is disposed of at the stage of admission. _____________________ B.SESHASAYANA REDDY, J Dt.12-12-2012