RAJENDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to modify the order to the extent of imposing Rs.5000.00 for each witness passed by the learned Special Judge and Chief Judicial Magistrate, Chengalpet in Crl.M.P.No.507 of 2024 in Special Case No.06 of 2014 dtd. 16/2/2024.

(2.) Learned counsel for the petitioner submitted that though there had been a delay on the side of the petitioner/accused in recalling the witnesses, the trial Court was pleased to order a recall of witnesses, however, imposed a condition to pay a sum of Rs.5000.00 to each witness i.e. PW2 to PW13. He further submitted that all the witnesses hail from Kancheepuram and in such circumstances, imposing a cost of Rs.5000.00 for each witness is onerous and exorbitant. Thereby, he sought to modify the condition in respect of the cost alone.

(3.) He further submitted that all the witnesses are directed to appear before the trial Court on 15/4/2024, and the petitioner undertakes that he will cross examine all the witnesses on the same day of their appearance. He also submitted that the petitioner is ready to deposit a sum of Rs.2000.00 for each witness, thereby, he only seeks that the condition to pay Rs.5000.00 to each witness may be modified.