RAVI BHUSHAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The prayer of the petitioner is that the respondent-authorities be directed not to compel him to appear personally in any of the courts as a medical witness. Alternatively, the prayer is that the criminal courts be directed to issue commission for examination of the petitioner as a medical witness, if necessary, in any criminal case/trial being held in different criminal courts within the State of Bihar.

(3.) Learned counsel for the State opposes the prayer.