MUKESH D AMBANI Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THIS application has been filed by the petitioners who are the Chairman and Vice -Chairman of the Reliance Industries Limited for setting aside a part of the order dated 20.9.2004 whereby their application under Section 205 of the Code of Criminal Procedure has been rejected.

(3.) BE that as it may, the matter is only with regard to the dispensation of their personal appearance under Section 205 of the Code of Criminal Procedure. In view of the fact that the petitioners are the Chairman and Vice -Chairman of the aforesaid industry, they are busy businessmen and they have to move at various places of the country as also abroad, I am of the view that this is a fit case for allowing the prayer.