PIYUSH PATHAK & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 28480/2018(Exemption)

(2.) Learned counsel for the petitioners submits that the petitioner No.5, who is the cousin sister of the petitioner No.1and has also filed a supporting affidavit in support of the petition, is a resident of Ahmedabad and on account of certain personal problems, could not travel to Delhi. She has issued an authorization letter in favour of the petitioner No.1 to appear for her. He prays that she may be granted exemption from personal appearance.

(3.) In view of the above, the petitioner No.1 is granted exemption from personal appearance. The authority letter is taken on record.