(1.) AFTER detailed discussions at the Bar the learned counsel for the petitioner finally makes only one request. He prays that he may be permitted to withdraw this Crl.M.C. Request is accepted. This Crl.M.C. is accordingly dismissed as withdrawn.
(2.) THE learned counsel for the petitioner submits that the petitioner may be exempted from personal appearance. THE petitioner must make necessary application to that effect before the learned Magistrate and needless to say that appropriate orders must be passed by the learned Magistrate thereon.