SURESH SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) EVEN though the case is listed for admission today, on the prayer and consent of learned Counsel for the parties, it is taken up for final hearing.

(2.) HEARD .

(3.) THE petitioner is the accused in the said complaint case on the allegation of having committed offence under Sections 294/323 of IPC. On 11.4.2005 he filed a petition under Section 205 of Cr.P.C. to dispense with his personal attendance before the court on each date of posting of the case and to permit him to be represented by his lawyer. As per the petition the petitioner is a retailer under the Public Distribution System and that he is also a member of Village Forest Protection Committee. If he is to attend the Court on each date of posting of the case, then he cannot be able to sell the essential commodities to the consumers. He cannot also take part in protecting the village forest. The learned court below rejected the petition holding that the petitioner did not file any document to show that he is a retailer of essential commodities or that he is a member of Village Forest Protection Committee.