SIVA PRASAD ANUPOJU Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The limited prayer for which the petitioners have come up before this Court to seek exemption from personal appearance before the trial Court on the ground that they are resident of Andhra Pradesh and they are unable to attend trial Court on each and every date because distance is so long and they have to spend a lot of money on every date.

(2.) The nature of the order this Court proposes to pass, no notice is required to be issued to the respondent-CBI because no prejudice is likely to cause to anybody.

(3.) At this stage, counsel for the petitioners submits that they would not claim any prejudice in case witnesses are examined in their absence or proceeding recorded in their counsel presence.