Amitav K Gupta, J. - (1.) This petition has been preferred for quashing the order dated 12.03.2018 passed by the court of Judicial Magistrate-XXI, Ranchi in Complaint Case no.2332/2017 whereby the privilege granted to the petitioner under Section 205 Cr.P.C, permitting him to be duly represented through his Advocate, has been revoked.
(2.) Learned counsel for the petitioner has submitted that by order dated 20.02.2018 the petitioner was granted the privilege of being represented through his counsel. That the case was fixed on 12.03.2018 for explaining the substance of accusation. That the counsel representing the petitioner had filed the petition in the court below on 12.03.2018 stating that the petitioner had gone to Mumbai in connection with the work of the N.G.O and his presence be exempted but, the court below without appreciating the same has rejected the application and revoked the privilege granted under Section 205 Cr.P.C and ordered for issuance of bailable warrant of arrest. It is submitted that the petitioner did not misuse the privilege and he was unable to appear as he was in Mumbai in connection with the work of N.G.O.
(3.) Learned A.P.P. has submitted that the court below has discussed the provision of Section 205 Cr.P.C and passed a reasoned and speaking order in accordance with law.;