MAINUL HAQUE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this revision petition, the accused Petitioner impugned the order dated 1.7.2008 whereby and whereunder the learned Additional Sessions Judge, North Tripura, Dharmanagar in case No. S.T. 68 (NT/D)/05 directed the Petitioner to deposit the expenses for summoning the defence witnesses within seven days from the date of the order.

(2.) Heard Mr. A.K. Bhowmik, learned senior Counsel assisted by Mr. S. Ghosh, learned Counsel for the Petitioner and Mr. D. Sarkar, learned P.P. appearing for the State Respondent.

(3.) The question which is to be answered by this Court is whether the accused Petitioner is liable to deposit the expenses for summoning the defence witnesses in a sessions trial?