SHIVRAJ SINGH CHOUHAN Vs. VIVEK KRISHNA TANKHA

JUDGEMENT

(1.) Learned counsel for the petitioners is heard on the question of admission and also on interim relief.

(2.) Petitioners have filed this petition under Sec. 482 of the Code of Criminal Procedure questioning the legality and validity of the orders dtd. 22/3/2024 (Annexure A/3) and 2/4/2024 (Annexure P/5) passed by the Special Judicial Magistrate (MP/MLA Court), Jabalpur in case No. SC PPM/01/2024.

(3.) By order dtd. 22/3/2024, the trial court has considered the applications filed by the petitioners under Sec. 205 read with Sec. 317 of the Code of Criminal Procedure seeking exemption from personal appearance. Although the trial court partly allowed the said application and exempted the personal appearance of the petitioners for the said date only, but in respect of permanent exemption from personal appearance of the petitioners, the trial court directed the petitioners to submit their personal undertaking and the case was directed to be fixed for 2/4/2024 for submitting the undertaking and also for considering the said applications on the point of permanent exemption from personal appearance.