NITIN RANJAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 34538/2018 (Exemption)

(2.) Learned counsel for the petitioners submits that the petitioner no. 1 & 4 being residents of America could not be personally present. They have filed the petition through their special power of attorney. Petitioner no. 2 is present who is father of petitioner no. 1 and 4, learned counsel for petitioners prays for their exemption from personal appearance.

(3.) The special power of attorney has been placed on record. Petitioner no. 2 has filed an affidavit on behalf of petitioner no. 1 and 4 based on power of attorney. In view of the same, petitioner no. 1 and 4 are granted exemption from personal appearance.