S JAYADEV MANAGING DIRECTOR Vs. STATE

JUDGEMENT

(1.) - The petitioner-the original accused, has been seeking quashing of the order dated 30. 8. 1996 passed by the learned Metropolitan Magistrate, New Delhi whereby the request for exemption from person appearance has been rejected by the learned trial Court concerned.

(2.) IT is submitted by Mr. Gandhi that the petitioner-accused does not dispute his identity and the petitioner-accused also does not object to the progress of the case in his absence and that he will appear through his Counsel before the trial Court on the adjourned dates.

(3.) MR. Gulati does not, in principle, object to the exemption from personal appearance being granted subject to the accused appearing in Court, if required by the trial Court on any date.