- (1.) HON 'ble Shri Kant Tripathi,J.:- Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) KEEPING in view the facts of the case, it appears that all the offences are bailable. The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.
(3.) THE learned counsel for the applicants submitted that the personal attendance of the applicants in the court may be directed to be exempted. This type of direction cannot be issued by this Court in exercise of inherent power, however, the learned Magistrate has power under section 205 Cr.P.C. to grant exemption from the personal attendance of the accused and in appropriate cases that power should be exercised so that the accused persons, particularly, where a large number of persons have been made accused, are not unnecessarily harassed.;