GIRISH BHARADWAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) We have heard the learned counsel appearing for the petitioner.

(2.) When we invited the attention of the learned counsel appearing for the petitioner to the first paragraph of the written submissions filed by the State Government on 9th April 2020, the learned counsel appearing for the petitioner stated that in view of the steps taken by the State Government as set out in the said written submissions, the petitioner is not pressing any prayers, except the prayer clause (c) regarding furnishing information to the general public.

(3.) The learned counsel appearing for the petitioner also invited our attention to the fact that for considering the prayer for remand, the accused are being personally produced before the concerned judicial officers at their home offices in the National Games Village at Bengaluru. He submitted that the directions may be issued to conduct the remand proceedings by video conferencing hearing. This suggestion deserves to be considered. Therefore, we direct the Registrar General to look into the matter and after seeking administrative approval, issue necessary directions to the concerned Courts. We may note here that yesterday in one case, more than 50 accused were produced for seeking remand before a learned Metropolitan Magistrate at Bengaluru via video conferencing.