BASANTI DEVI Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 482 Cr.P.C. IPC for grant of permanent exemption from personal appearance in the trial court in respect of the case on the basis of FIR No.272/2006 registered with PS Timarpur by Ms. Meenakshi Sharma, her daughter-in-law, against her son and other members of the family, under Section 498- A/406/34 IPC.

(2.) At the outset, counsel for the petitioner states that while the prayer in the petition is for grant of permanent exemption from personal appearance in the aforesaid case, he confines his prayer to exemption from personal appearance in the aforesaid pending case till the matter is committed to the Sessions Court.

(3.) Notice. Learned APP for the State accepts notice and states that in view of the limited relief sought by the petitioner and considering her age and indifferent health condition, he does not seriously oppose the present petition.