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Judgment
8 paragraphs · 124 wordsSabina, J.—Learned Counsel for the petitioner has submitted that he may be permitted to withdraw this petition to enable the petitioner to take up all the pleas available to him during trial. Dismissed as withdrawn.
However, personal appearance of the petitioner before the trial court shall remain exempted subject to the following conditions:-
i. petitioner shall be represented through counsel;
ii. shall not delay/stall the trial proceedings;
iii. shall not dispute his identity as an accused;
iv. shall have no objection if the prosecution evidence is recorded in his absence but in the presence of his counsel;
v. shall appear before the trial Court as and when required by the trial Court;
vi. any other condition which the learned trial Court may impose.