Janki Raman Priya And Another vs State Of Haryana on 5 September, 2017

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Punjab-Haryana High Court

Janki Raman Priya And Another vs State Of Haryana on 5 September, 2017

Bench: Arvind Singh Sangwan

122/3       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                        CRM-M-32826-2017(O&M)
                                        Date of decision: 05.09.2017

Janki Raman Priya and another                                ...Petitioners
                                 Versus
State of Haryana                                             ...Respondent

CORAM:      HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:    Mr. Parminder Singh, Advocate
            for the petitioners.

             *****
ARVIND SINGH SANGWAN, J. (ORAL)

Prayer in this petition is for quashing of complaint No.SC-61, instituted on 08.12.2016, registered under Sections 18 and 27 of Drugs & Cosmetic Act, 1940.

At this stage, learned counsel for the petitioners restricts his arguments only with regard to granting exemption from personal appearance on the ground that the petitioners-accused are residing at New Delhi and it is difficult for them to appear before the trial Court on each and every date and seeks permission to approach the trial Court for raising all the pleas/defences and to avail alternative remedy, in accordance with law.

Learned counsel for the petitioners submits that the petitioners will appear through their counsel before the trial Court and will not raise any objection subsequently for arguments on miscellaneous application; for recording any evidence etc. in their absence. However, in case the petitioners' counsel fail to cooperate with the proceedings before the trial Court, it will be open for the trial Court to direct for their personal appearance before the trial Court.

In view of the above, this petition is disposed of with a direction to the trial Court that in case an application under Section 205 1 of 2 ::: Downloaded on - 10-09-2017 06:31:41 ::: CRM-M-32826-2017(O&M) -2- Cr.P.C. is filed by the petitioners, the Court will grant exemption from personal appearance of the petitioners on the aforesaid conditions or any condition laid down by the trial Court.



                                       (ARVIND SINGH SANGWAN)
                                                JUDGE
05.09.2017
Hemlata
             Whether speaking/reasoned              Yes / No
             Whether reportable                     Yes / No




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