- (1.) K. Narayan, J. Heard learned Counsel for the appellant and A. G. A.
(2.) THIS revision has arisen under rather abnormal circumstances. A bail rejecting order was made by Hlrd Additional District and Sessions Judge, Agra (bail application No. 1808 of 1993) on 16-10-1993, which was Saturday. It is in common knowledge that Saturday are lawyers strike day in Western U. P. in pursuance of their demand for a bench in Western U. P. It is contended by Shri Chaturvedi that the counsel in the Court below had not appeared that day, though it it recorded on the order that the counsel had appeared and argued. I do not wish to enter into this con troversy as that will not serve much purpose, except leading to another encalled for enquiry. The petitioner who was possibly on personal bond on that date was not present. The order ordinarily should not have been made without his immediate presence, though it cannot be said to be illegal for that reason. Considering all circumstances it seems to be a fit case where a direction be made under Section 482, Cr. P. C. to secure the ends of justice.
(3.) IN the circumstances, the revision application is disposed of with a direction that the order dated 16- 10-1993 shall be deemed to have been set aside by this Court respective (sic) merits under Sec. 482, Cr. P. C. and at the same time the petitioner is directed to appear personally before the learned Sessions Judge, Agra on 23-11-1993 when his bail application shall be heard and disposed of according to law. Revision disposed of. .;