MANUELINO HIPOLITO RODRIGUES Vs. STATE THROUGH POLICE INCHARGE

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) AFTER having heard the matter for sometime, in the interest of justice, the following order is passed. The petitioner has already been exempted from personal appearance by Order dated 30.3.07. That order has not yet been recalled. The petitioner is employed on a ship. In the circumstances, it would be appropriate to permit the petitioner to go abroad on his submitting an undertaking to the trial Court that he will appear before the trial Court at any time after third week of December, 2008, according to the convenience of the trial Court, for the purpose of recording the statement under Section 313 of the Criminal Procedure Code, 1973. Rule disposed of accordingly. C.C. expedited.