Punjab-Haryana High Court
Rajwati And Others vs State Of Punjab And Another on 14 February, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-4561 of 2011 (O&M) [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-4561 of 2011 (O&M)
Date of Decision: February 14,2011
Rajwati and others ............................................................ Petitioners
Versus
State of Punjab and another ............................................ Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Madan Lal Saini, Advocate
for the petitioners.
...
RITU BAHRI, J. (Oral)
Counsel for the petitioner, after arguing the case for some time, prays for permission to withdraw the present petition to raise all the pleas before the trial Court after the charges have been framed.
Allowed as prayed for. Dismissed as withdrawn.
Personal appearance of the petitioner Nos. 1 and 2 before the trial Court is exempted subject to the following conditions:- (i) petitioner shall be represented through counsel; (ii) shall not delay/stall the trial proceedings; (iii) shall not dispute his identity as an accused; (iv) shall have no objection if the prosecution evidence is recorded in his absence but in the Crl. Misc. No. M-4561 of 2011 (O&M) [ 2 ] presence of his 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.
14.2.2011 ( RITU BAHRI ) Rupi JUDGE