RAJESH TALWAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) We have heard the learned counsel for the parties. It appears that pursuant to the order of this Hon'ble Court in Criminal Appeal No. 68 of 2012 titled Nupur Talwar v. CBI, 2012 2 SCC 188 whereby this Hon'ble Court upheld the order dated 9-2-2011 of the Special Judicial Magistrate (CBI), Ghaziabad in Special Case No. 1 of 2011 whereby cognizance was taken, the petitioner herein would appear before the Special Judicial Magistrate (CBI), Ghaziabad on 4-2-2012 which, we understand, is the date fixed for hearing.

(2.) It is also not in dispute that the petitioner, Dr Rajesh Talwar is on bail since 2008 virtually by an order dated 11-7-2008 and he also furnished bail bond pursuant to that order. In that view of the matter we direct the petitioner Dr Rajesh Talwar to remain on bail. It is understood that the petitioner has already deposited his passport and the same is lying with the court of the learned Magistrate. In the meantime, the petitioner shall not leave the local police station without obtaining the permission of the learned Magistrate.

(3.) With this order, the present special leave petition is disposed of. We make it clear that this order will not prevent either of the parties from moving such application as they are entitled to in accordance with law.