Section 558(a) in Criminal Courts - Rules and Orders
(a)of complainants and witnesses, whether for the prosecution or the defence-(i)in cases prosecuted, instituted or carried on by, or under the orders of, or with the sanction of Government or any Judge, Magistrate or other public officer acting as such.(ii)in cases in which the presiding officer considers such payments to be directly in furtherance of the public interest, and(iii)in all non-bailable cases;
