N SASIKALA Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The petitioner is facing trial before the Court below for offence under Sections 8(1), 9(1) (a) of the FERA 1973 punishable U/s. 56(1) (i) of FERA 1973.

(2.) The Prosecution Witnesses have been examined and it was also closed by the Court below and the case is now at the stage of questioning under Section 313 Cr.P.C and the case is posted on 13.05.2019. At this stage, the Court below has directed the personal appearance of all the accused persons including the petitioner, who is now confined at Central Prison, Bangalore.

(3.) The learned counsel for the petitioner submitted that even earlier, at the time of framing of charges, the Court below had insisted for the personal appearance of the petitioner and the petitioner approached this Court by filing the Crl.O.P.Nos.28831, 28835, 28838 & 28840 of 2018. This Court directed the Court below to proceed further to question the petitioner on the charges through Video Conferencing, since the petitioner had already undertaken to participate in the proceedings through Video Conference.