HARI SHANKAR PRASAD, J. - (1.) HEARD the learned counsel for the parties.
(2.) THIS is an application under Section 482 of the Code of Criminal Procedure, 1973 for quashing the impugned order dated 21.6.2001, It is stated that case under Section 92 of the Factories Act, 1948 was instituted against the petitioner. Petitioner filed a petition under Section 205 of Cr PC to dispense with her personal attendance and permit her to appear in the Court by her pleader. It is stated that Inspector of Factory, Ranchi, filed an official complaint in the Court of Chief Judicial Magistrate, Ranchi, against the petitioner stating therein that petitioner, who is a lady, runs one repairing and servicing centre of automobiles in the name of M/s Tewary Bechar and Company Limited.
(3.) IT is, stated that Opposite Party No. 2 had visited the said workshop on 20.4.99. Opposite Party No. 2 had filed two separate prosecutions in the Court of CJM, Ranchi against petitioner which was numbered as C III -163/99 and C. III -164/99 and case No. C. III -163/99 is the present case. It is stated that petitioner received summons in the case No. C. III -164/99 and petitioner appeared through lawyer and her personal appearance was dispensed with. Petitioner had no knowledge of the pendency of this case nor she received any summons and in April 2001, she learnt about the pendency of this case and she appeared through her lawyer on 28.4.2001 and file a petition to dispense with her personal appearance but that prayer was rejected by order dated 21.6.2001 and that order is under challenge now.;