Section 4(e) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(e)the Court may, if for reasons to be recorded it thinks fit so to do proceed with the trial in the absence of the accused and record the evidence of any witness, provided that the witness may be recalled for cross-examination if the accused so desires but recording his examination-in-chief afresh in presence of the accused shall not be necessary.
