ABDUL KARIM TELGI Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to direct the respondent to cause physical production of the petitioners, who are now confined in Yerwada Central Prison, Pune, state of Maharashtra, other than by video conferencing before the Additional Special judge for CBI Cases, Chennai, in C. C. No. 35 of 2005 on necessary hearings, on an application filed by the petitioners.

(2.) THE facts, in a nutshell, are as follows:

(3.) LEARNED counsel for the petitioners would strenuously contend that without the production of the petitioners/accused before the Court, no effective trial shall be conducted by the Court and by their non-production, they are losing the right of consulting their advocates with reference to the records relied upon by the prosecution.