Punjab-Haryana High Court
Sher Singh And Others vs Royan Preet Kaur And Another on 15 May, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl.Misc.No.M-15913 of 2013
Date of Decision : 15.5.2013
Sher Singh and others
....Petitioners
Versus
Royan Preet Kaur and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.A.K.Walia, Advocate
for the petitioners.
.....
MAHESH GROVER, J.
After arguing at length, learned counsel for the petitioners prays for permission to withdraw the instant petition. He, however, confines his prayer that petitioners No.2 and 3 may be granted exemption from personal appearance before the learned trial court.
In case petitioners No.2 and 3 make an application for exemption of personal appearance, the same shall be considered and decided in accordance with law. In case the court comes to the conclusion that said petitioners deserve the concession of exemption from personal exemption, they may be permitted to do so subject to the filing of an affidavit with the following conditions and any other condition which the court may deem fit to be imposed upon the petitioners in the given set of circumstances :-
i) Undertake to appear before the trial court as and when so directed.
ii) Undertake that they would have no objection if the evidence is recorded in their absence.
iii) Undertake not to raise any dispute as to identity.Crl.Misc.No.M-15913 of 2013 -2-
The petitioner No.1 shall, however, continue to appear before the trial court.
Dismissed as withdrawn.
15.5.2013 (MAHESH GROVER) JUDGE dss