Sabu M. Jacob vs State Of Kerala
2022 Latest Caselaw 4955 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                        CRL.MC NO. 2720 OF 2021
AGAINST THE ORDER/JUDGMENT IN ST 2815/2018 OF JUDICIAL MAGISTRATE
                      OF FIRST CLASS ,KOLENCHERRY
PETITIONER/S:

          SABU M. JACOB
          AGED 57 YEARS
          S/O. M.C.JACOB,
          MANAGING DIRECTOR KITEX GARMENTS LTD,
          KIZHAKKAMBALAM, ERNAKULAM-683 561,
          RESIDING AT MECKKAMKUNNEL HOUSE,
          VILANGU P.O., EDATHALA-683 561

          BY ADVS.
          BLAZE K.JOSE
          JUDY JOSE
          URMILA ZACHARIA


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM,PIN-682 031

    2     INSPECTOR OF FACTORIES AND BOILERS,
          GRADE-I, PERUMBAVOOR H.Q., ALUVA-683 101


         SMT. MAYA M.N.

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 2720 OF 2021
                               2



                     ORDER

Dated this the 04th day of May, 2022

Petitioner herein is the sole accused in ST No.

2815/2018 on the file of Judicial First Class Magistrate

Court, Kolencherry. He filed a petition under Section 205

Cr.P.C. to dispense with his personal attendance as he is

a business man often travelling across the country. As

per Annexure 1 order, the learned Magistrate directed

the petitioner to appear before the court on the next

posting date and to file an affidavit to show his readiness

to obey the directions, if any under Section 205(2) of

Cr.P.C. The second condition was that, if the petitioner

could not appear on the next posting date as directed, he

could appear before the court on any working day before

the next posting, to apply for advancing the matter. He

could not appear before the Court below, on the next

posting date or any day prior to that, to file the affidavit.

Now he is ready to appear before the court to file the

affidavit as directed, within two weeks from today. CRL.MC NO. 2720 OF 2021

2. Heard the learned counsel for the petitioner as

well as the learned Public Prosecutor.

3. Having considered the facts and circumstances

the petitioner can be permitted to appear in person

before the Court below within two weeks from today, to

file the affidavit as ordered in the impugned order.

4. So the Criminal M.C. is allowed directing the

petitioner to appear in person before the Court below on

or before 19.05.2022, and to file the affidavit, as directed

in the impugned order.

This Criminal M.C. is disposed of as above.

Sd/-

SOPHY THOMAS JUDGE LU CRL.MC NO. 2720 OF 2021

APPENDIX OF CRL.MC 2720/2021

PETITIONER ANNEXURES

ANNEXURE-1 A TRUE COPY OF THE ORDER IN CMP NO.2859 OF 2019 IN ST.NO.2815 OF 2018 DATED 19.4.2021 OF THE JMFC, KOLENCHERRY

// True Copy // PA To Judge