GOPAL C. Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure and the petitioner is the sole accused in C.C.No.3/2012 pending before the Special Judge (SPE/CBI)-II, Ernakulam. The petitioner impugns order in Crl.M.P.No.18/2023 in C.C.No.3/2012 sprang up from the common order in Crl.M.P.Nos.18 and 19 of 2023 dtd. 13/1/2023.

(2.) Heard the learned counsel for the petitioner as well as the learned Deputy Solicitor General of India ('DSGI' for short hereinafter).

(3.) Summary of the factual events. Public Prosecutor (CBI) had filed Crl.M.P.Nos.18 and 19 of 2023 before the Special Court and sought examination of the defacto complainant in C.C.No.3/2012 by name Sujesh.P.S, who is the first witness (CW1) in the case, through video linkage on the ground that the first witness has been working in Dubai and his presence for examination could not be secured without delay or expenses. Similarly, the Public Prosecutor (CBI) also filed Crl.M.P.No.19/2023 to examine CW16 through video linkage.