AIR 2001 SUPREME COURT 3625 ::2001 AIR SCW 3413 ::(2002) 1 MahLR 57 ::(2001) 4 CivLJ 433 ::(2001) 3 AllCriR 2297 ::2001 CriLR(SC&MP) 851 ::2001 SCC(Cri) 1254 ::2001 (7) SCC 401 ::2001 (4) RecCriR 137 ::(2001) 5 Scale 503 ::(2002) 33 ScCriR 430 ::2001 CriLR(SC MAH GUJ) 851 ::2002 (1) AndhLT(Cri) 13 SC ::(2002) 1 AndhLT(Cri) 13 ::(2002) 2 BankCLR 349 ::2001 CalCriLR 481 ::2001 (3) Cal HN 63 ::2001 (4) All WC 2981 ::2002 (2) Bom CR 265 ::(2001) 4 AllCriLR 18 ::(2001) 3 EastCriC 120 ::(2001) 3 MPLJ 664 ::2002 (1) Mah LJ 81 ::2001 (21) OCR 452 ::2003 (1) JabLJ 56 ::2001 (3) Ker LT 307 ::2001 (2) OrissaLR 613 ::(2001) 3 SCJ 176 ::2001 (2) UC 370 ::(2001) 4 Crimes 328 ::(2001) 4 Crimes 199 ::2001 (6) Supreme 339 ::2001 All MR(CRI) 1961 ::2001 (43) AllCriC 760 ::(2001) 7 JT 127 (SC) ::2001 (7) JT 127 ::2001 (8) SRJ 415

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): K. T. Thomas, K. G. Balakrishnan , JJ

(A) Criminal P.C. (2 of 1974) , S.397(2)— Constitution of India , Art.134— Interlocutory order - Order issuing bailable warrants by Magistrate - Plea that order is purely an interlocutory order and revision against it could not have been filed before High Court - Not raised before High Court - Cannot be raised for first time in appeal before Supreme Court by special leave - Particularly in absence of other materials, to decide positively whether said order is an interlocutory order only. (Para 7 11) (B) Criminal P.C. (2 of 1974) , S.317(1)— Personal attendance of accused - Dispensation with - Discretion can be exercised by Magistrate throughout or at any stage of proceedings in summons case - Accused residing or carrying on business at far distance - Magistrate when satisfied that insistence on personal presence of accused would itself inflict enormous suffering on tribulations to him - Can exercise his discretion by taking necessary precautions. M. Cri. C. No. 1210 of 2000, D/- 22-11-2000 (Madh Pra), Reversed. It is within the powers of a magistrate and in his judicial discretion to dispense with the personal appearance of an accused either throughout or at any particular stage of such proceedings in a summons ca....