SHEELVANTI BEGRAJ PUNJABI Vs. GIRDHARILAL BEGRAJ PUNJABI
LAWS(GJH)-1983-9-40
HIGH COURT OF GUJARAT
Decided on September 06,1983

Sheelvanti Begraj Punjabi Appellant
VERSUS
Girdharilal Begraj Punjabi Respondents

JUDGEMENT

- (1.)If the accused feel that they are being dragged to Criminal Court and the criminal prosecution is launched only with a view to harass them, they can very well apply to the Trial Court and seek exemption from personal presence. (SKB) Appeal allowed.


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