Punjab-Haryana High Court
K.R. Srivastava vs State Of Punjab on 15 January, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M- 1488 of 2016
Date of Decision: January 15, 2016.
K.R.Srivastava
....Petitioner
Versus
State of Punjab.
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: Mr. Bipan Ghai, Sr. Advocate
with Ms.Rajni Narula, Advocate
for the petitioner.
Rajan Gupta, J (Oral)
After arguing at some length, learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to raise all his pleas before the trial court at an appropriate stage. He further submits that personal appearance of the petitioner may be exempted.
Dismissed as withdrawn with aforesaid liberty. In case, petitioner moves an application for exemption of his personal appearance, same shall be considered by the trial court in accordance with law. The trial court may exempt the personal appearance of the petitioner on such terms and conditions as it deems proper to impose. Petitioner may be allowed to appear through his counsel except on the dates when his presence is necessary.
(Rajan Gupta) Judge January 15, 2016.
BB BHARAT BHUSHAN 2016.01.15 16:09 I attest to the accuracy and integrity of this document Chandigarh