Section 540A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If the accused in any such case is not represented by a pleader, or if the Judge or Magistrate considers his personal attendance necessary, he may, if he thinks fit, and for reasons to be recorded by him, either adjourn such inquiry or trial, or order that the case of such accused be taken up or tried separately.[Explanation. - For the purpose of this section "personal attendance of the accused" shall include his attendance through the medium of Electronic Video Linkage as provided in section 353.] [Added by Governor Act No. 48 of 2018, dated 13.12.2018.]
