PUNEET DALMIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 10.09.2018 passed by the High Court for the State of Telangana and the State of Andhra Pradesh at Hyderabad in Criminal Petition No. 3880 of 2016, by which the High Court has dismissed the said application and has rejected the prayer of the appellant for dispensation with his personal appearance/attendance in a case that pertains to the chargesheet bearing C.C. No. 12 of 2013, one of the original accused in the aforesaid case has preferred the present appeal.

(3.) That the appellant is accused No. 3 in the case pertaining to the chargesheet bearing C.C. No. 12 of 2013 pending before the learned Principal Special Judge for CBI Cases, Hyderabad. That the appellant was summoned by the learned Trial Court vide order dated 13.05.2013 for the offences punishable under Sections 120B read with Sections 420, 409 IPC and Sections 9, 12, 13(2) read with 13(1)(c) and (s) 12 of the Prevention of Corruption Act. That, by an order dated 07.06.2019 the appellant has been granted the bail. However, pursuant to the directions issued by the High Court, the appellant is required to attend the learned Trial Court on every Friday. It is the case on behalf of the appellantoriginal accused No. 3 that since 2013 the appellant has been remaining present before the learned Trial Court on every Friday.