F.C. Bansal, J. - (1.) HEARD learned Counsel for the petitioner and learned Public Prosecutor and have also perused the impugned order.
(2.) IN view of the fact that an application for exemption from personal attendance was moved by the counsel on behalf of the accused -petitioner, but it was not allowed by the trial Court without assigning proper and cogent reasons, the petition deserves to be allowed in part. The petition is partly allowed and the trial Court is directed to summon the accused -petitioner by bailable warrant in the sum of Rs. 2,000/ - (Rs. two thousand only) with a surety in the like amount instead of non -bailable warrant.
(3.) ORDER dated May 8, 2002 passed by the trial Court stands modified accordingly.;