Punjab-Haryana High Court
Mulkh Raj And Others vs State Of Haryana And Another on 20 April, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-11580 of 2011 (O&M)
Date of decision:- 20.04.2011
Mulkh Raj and others ...Petitioners
Versus
State of Haryana and another ...Respondents.
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. Amrik Singh, Advocate
for the petitioners.
RITU BAHRI J.(Oral)
Counsel for the petitioners, after arguing the case for some time, seeks permission to withdraw the present petition to take all the pleas before the trial Court.
Allowed as prayed for. Dismissed as withdrawn.
However, personal appearance of petitioner No. 2-Sudesh Rani wife of Mulakh Raj and petitioner No. 5-Sunita Rani wife of Pawan Kumar and daughter of Mulakh Raj before the trial Court is exempted subject to the following conditions:- (i) petitioners shall be represented through counsel; (ii) shall not delay/stall the trial proceedings; (iii) shall not dispute their identity as an accused: (iv) shall have no objection if the prosecution evidence is recorded in their absence but in the presence of their counsel; (v) shall appear before the trial Court as and when required by the trial Court; and (vi) any other condition which the learned trial Court may impose.
April 20, 2011 ( RITU BAHRI ) G.Arora JUDGE