VINAY KAMAT Vs. STATE

JUDGEMENT

(1.) -LEARNED counsel for the petitioner submits that he does not want to press this petition before this court subject to the liberty that he can raise all the issues before the trial court, which have been raised in this petition for the purpose of submitting that no case is made out against the petitioner relying upon the following judgments: (i) Maksud Saiyed v. State of Gujarat. 1 (ii) Ashok Sikka v. State. 2 (iii) S. K. Alagh v. State of U. P. and Ors. (iv) R. C. Gupta and Ors. v. State and Anr. , (iv) Avnish Bajaj. v. State. 3

(2.) COUNSEL for the petitioner further prays that petitioner be exempted from personal appearance before the trial court as he is working in Mumbai.

(3.) IN these circumstances, the petition is disposed of with the following directions to the trial court: