YAKUB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned RP. for the State.

(2.) Perused the order of learned Magistrate dated 23.8.1995.

(3.) Learned counsel for the petitioner submitted that the accused petitioner was already granted exemption by the trial court as he was to go to earn his livelihood out of India He submitted that the case has not further proceeded at all and even then the learned trial Judge ordered that the petitioner be produced on 23.8.95 while cancelling the exemption. He also submitted that there was no sufficient cause to refuse the exemption from personal attendance of the accused petitioner. He submitted that even charge has not been framed because some other accused persons absconding.