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Judgment
3 paragraphs · 137 wordsSomasundaram, J.
The Sub Magistrate, Ambasamudram, has permitted A.P. P., II, Nanguneri to appear on behalf of the accused. This is objected to by the complainant.
The Assistant Public Prosecutor and the Assistant State Prosecutor may appear for the accused if they are permitted by the courts before whom the proceedings are pending, to appear. It is left to the discretion of the court to permit persons who are not practicing advocates and such discretion must be used judicially Rule 69 of the Criminal Rules of Practice enables the Magistrate to permit any one to appear in any case, pending. before him. Further under S. 4 (1) (r) (ii) of the Criminal Procedure Code also, the court can permit and grant permission to any person other than an advocate. The revision fails and the same is dismissed.