R.P.NAGRATH, J. - (1.) BANK draft dated 20.3.2014 for Rs.20,000/ - in the name of Amritpal Kaur has been handed over to learned counsel for the complainant.
(2.) AFTER arguing for some time, learned counsel for the petitioners seeks to withdraw the instant petition. Dismissed as withdrawn. Petitioner No.2 is brother of the husband of complainant, petitioner No.1 is wife of petitioner No.2 and the other accused facing trial are husband of complainant and parents of the husband of complainant. The trial Court on moving an application by petitioners would grant them exemption from personal appearance on furnishing the following undertakings: (i) that their advocate shall appear on their behalf on each and every date of hearing and the evidence recorded in their absence would be acceptable to them; (ii) undertaking of their counsel to appear on each date of hearing to defend their case; (iii) they shall not dispute their identity and shall appear before the trial Court as and when directed to do so; and (iv) they shall comply with any other condition(s) that may be imposed by the learned trial Court. ;