JUDGEMENT
SANJEEV PRAKASH SHARMA,J. -
(1.)The petitioners by way of these criminal misc. petitions challenge the common order dated 21.9.2019, whereby applications for seeking exemption from personal attendance moved by the petitioners on different grounds relating to ailment have been rejected by learned Trial Court and their bail bonds have been forfeited. The petitioners have also challenged the consequential order dated 3.1.2020, whereby the proceedings have been initiated under Sections 82 and 83 Cr.P.C. against the petitioners.
(2.)Learned Counsel appearing for the petitioners submits that petitioners have been participating in the proceedings and were on bail. However, the proceedings have been installed on account of awaiting progress report under Section 173(8) Cr.P.C.
(3.)Learned Counsel submits that in SB Criminal Misc. Petition No. 3440/2019 along with connected matters pending before the Principal Seat at Jodhpur, an interim order has been passed restraining from filing report under Section 173(8) Cr.P.C. with regard to other accused. Learned Counsel submits that proceedings were earlier pending at Udaipur which were transferred to Jaipur Metro. Learned Counsel submits that petitioners have been presenting themselves regularly before the Court and on each date, the case was adjourned for awaiting progress report under Section 173(8) Cr.P.C. Learned Counsel has handed over a list of the dates to show that the progress report has been awaiting since 13.4.2016 and no further proceedings have been held.
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