PRAKASH GUPTA,J. - (1.) The present petition under Section 482 Cr.P.C. has been filed for quashing the order dated 24.10.2018 whereby the trial court dismissed the application under Section 202 and 317 Cr.P.C. for dispensing the accused for personal attendance in trial.
(2.) Facts in brief are that challan has been filed against the petitioner and co-accused for the offences under Sections 420, 467, 468, 471, 120B, 193, 197, 198, 199, 477A IPC and Section 125A of the Representation of the People Act, 1951. The trial Court took cognizance of the aforesaid offences, thereafter, accused-petitioner Renu Singh filed an application under Sections 205, 317 Cr.P.C. for dispensing her personal appearance in trial. The same was dismissed by the trial court.
(3.) Hence this petition: It is submitted by the learned counsel for the petitioner that the accused-petitioner is a female and is residing with her husband at Gannor, District Sonipat, Haryana which is very distant from the Court where trial is in process. It is also submitted that the accused-petitioner is on bail and already represented by her counsel. It is further submitted that petitioner accused undertakes to appear before the learned trial Court as and when would be called for her personal appearance. Grounds on which application was dismissed were not legally tenable. He has placed reliance on the judgment of the Apex Court in Rameshwar Yadav and Others. Vs. State of Bihar and Another :(2018) 4 SCC 608. ;