T.V.SRINIVASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) A1 and A2 in C.C.No.31 of 2010 on the file of the learned XI Additional Special Court [CBI Cases], Chennai, aggrieved by the order of the Trial Court dated 25.01.2016 passed under Section 311 Cr.P.C. in Crl.M.P.No.247 of 2016 directing them to deposit Rs.22,000/- as a condition to recall the witnesses for their cross examination, this Criminal Original Petition has been filed.

(2.) Learned counsel for the petitioners would submit that huge amount has been directed to be deposited as a condition precedent to recall the witnesses. It is unsustainable in law.

(3.) Learned Special Public Prosecutor [CBI cases] submitted that the petitioners shall not be allowed to drag on the trial.