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Punjab-Haryana High Court

Sukhwinder Kaur And Another vs Gurmel Singh And Another on 12 December, 2012

Author: Sabina

Bench: Sabina

Crl. Misc. No. M-8241 of 2010 (O&M)                                       - 1-

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH.

                                 Crl. Misc. No. M-8241 of 2010 (O&M)
                                 Date of Decision: 12.12.2012.

Sukhwinder Kaur and another                                .......Petitioners


                                      Vs.

Gurmel Singh and another                                  ......Respondents

CORAM:         HON'BLE MRS. JUSTICE SABINA

Present:       Mr. Sanjiv Gupta, Advocate
               for the petitioners.

               None for the respondents.
                          .....

SABINA, J.

Learned counsel for the petitioners has submitted that he may be permitted to withdraw the petition to enable the petitioners to take up all the pleas available to them in the proceedings under Section 344 of the Code of Criminal Procedure, 1973 ('Cr.P.C' for short).

Dismissed as withdrawn.

However, personal appearance of the petitioners before the Trial Court in proceedings under Section 344 Cr.P.C. shall remain 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 accused; iv. shall have no objection if the 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; vi. any other condition which the learned trial Court may impose.

(SABINA) JUDGE December 12, 2012 Gurpreet