TUNCAY ALANKUS Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This revision petition has been filed by Tuncay Alankus, accused No.4 in case CBI Vs. C. K. Ramakrishnan & Others', challenging the order of the Special Judge dated 11th October 2004, whereby the Learned Judge has restricted number of witnesses to be examined by the petitioner in his defence. Petitioner has also challenged the order dated 17th November 2004, whereby the Learned Judge, while allowing witnesses to be examined by video conferencing, directed the petitioner to bear the cost thereof. Impugned is also an order dated 6th December 2004, whereby the Court had fixed the time schedule for examination of the witnesses, failing which the defence evidence was to stand closed. Another order dated 8th February, 2005 has also been impugned by the petitioner.

(2.) It is noted that before filing the revision petition, petitioner had challenged the impugned orders of the Trial Court in a writ. The said writ petition was disposed of with observations that petitioner should have challenged the impugned orders in revision and not in a writ petition.

(3.) Revision petition was allowed by this Court vide its order dated 14th July, 2005. The said order was challenged by the Central Bureau of Investigation (for short CBI') by way of a criminal appeal being Appeal No.9250 of 2006 in the Supreme Court. Appeal was allowed by the Supreme Court vide its order dated 14th December, 2006 and the order of this Court dated 14th July 2005 was set aside. As regards question of examination of witnesses by video conferencing at the cost of the petitioner, it was left open to be decided by this Court.