RAM CHAND GUPTA, J. - (1.) THIS order will dispose of both the aforementioned petitions filed under Section 482 of Code of Criminal Procedure (for short 'Cr.P.C.') for quashing impugned order dated 17.09.2013 passed by learned Special Judge, C.B.I. Haryana, Panchkula vide which applications moved by petitioner State of Haryana as well as respondent No.2 -accused for allowing respondent No.2 -accused to answer questionnaire under Section 313 Cr.P.C. through video conferencing, were dismissed.
(2.) I have heard learned counsel for the parties and have gone through the whole record. Admitted facts are that trial in this case was conducted through video conferencing. Respondent No.2 -accused was granted Z+ security by the Government of Haryana owing threat to his life at the hands of terrorists and fundamentalist organizations. State is also having apprehension of big congregations of tens of thousands of followers at various places falling in his way from Sirsa to Panchkula.
(3.) HENCE , it has been pleaded on behalf of petitioner -State that it is not necessary that accused must answer the questions personally by remaining present in the Court physically and his statement under Section 313 Cr.P.C. may be recorded through video conferencing. Some of the witnesses were already examined through video conferencing. It is also contended that State would also incur lot of expenditure in making security arrangements for respondent No.2 -accused to appear in person in the Court to answer the questions put to him by the Court under Section 313 Cr.P.C.;