CHANDRA SEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant miscellaneous petition has been preferred by the petitioner under Sec. 482 CrPC against the order dtd. 28/11/2022 passed by Additional Chief Judicial Magistrate, Bikaner in Criminal Regular Case No. 60572/2014 whereby the application filed by the petitioner for reading over of charges through video conferencing or his pleader/counsel was rejected.

(2.) Learned counsel for the petitioner submits that the petitioner is an old person who is around 85 years old and he has been facing trial since 2008 in the present matter. The petitioner has already undergone a knee replacement surgery for his left knee and has been medically advised to undergo another one for his right knee as well. He is not able to carry out his daily tasks and is not ambulatory. He further submits that Sec. 275 of CrPC has also been amended to allow for recording of evidence through video conferencing in presence of the advocate representing the accused, thus, there remains no impediment in reading over of the charge through video conferencing and therefore, it is prayed that the impugned order passed by the court below may be quashed and set aside.

(3.) Learned Additional Government Advocate opposes the submissions made by learned counsel for the accused-petitioner.