SHYAMA ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of motion to A.G. Haryana. On the asking of the Court Mr. J.P. Daulan, AAG, Haryana accepts notice.

(2.) SHYAMA Arora-petitioner alongwith others is facing trial before the trial Court for the offence punishable under Section 304-A read with Section 34 of the Indian Penal Code, since 1996. An application was moved before the trial Court seeking exemption for personal appearance, but the trial Court has dismissed the same without assigning any reasons. Hence, this petition under Section 482 of the Code of Criminal Procedure.

(3.) THE abrupt decision of the application by the Court in a cursory manner, without assigning any reason whatsoever, cannot be said to have been taken in the administration of justice.