(1.) This petition has been filed to direct the respondents 1 to 3 to secure A-1, Poyyamozhi S/o Palayam in S.C.No.18/2017 and to produce him before the learned Sessions Judge Exclusively for Bomb Blast Cases, Chennai at Poonamallee.
(2.) The short point that falls for consideration in this petition is, whether a prosecution witness take a stand before a trial Court that he would give evidence only if the absconding accused is secured.
(3.) The facts of the case at hand have been graphically set out in the order dated 27.02012 of a learned single Judge of this Court, viz., K.CHANDRU, J. (as he then was) in W.P.No.15779 of 2008 and therefore, it may not be necessary to repeat the same. However, to appreciate the contention of the petitioner, it may be necessary to give a brief details of the case.