Ashim Kumar Roy, J. - (1.) Both these criminal revisions are disposed of by this common order since an identical question of law arises for decision.
(2.) In connection with two complaint cases, both relate to the offences punishable under section 138/141 of the N.I. Act pending before the learned Additional Chief Metropolitan Magistrate, Calcutta (Case no. C-278 of 2012), and before the learned Metropolitan Magistrate, 7th Court, Calcutta (Case no. C/16188 of 2013) the accused persons filed two applications invoking section 205 CrPC praying that their personal appearance during the day-to-day proceeding of the case be exempted.
(3.) In the first case, the learned Magistrate rejected such application, since the application under section 205 CrPC was not supported by any affidavit or verification.;