P V NARSIMHA RAO Vs. STATE CBI SPE

JUDGEMENT

(1.) Leave granted. Heard learned counsel except for the purpose of attending court in for the parties, connection with the case in question. If

(2.) Considering the facts and however, for urgent purposes, the appellant circumstances of the case, particularly the is required to enter the above State, he may facts that chargesheet has already been do so only with the prior permission of the 35 submitted against the appellant and that at Special Judge; and present no further investigation in this case (b) He shall not directly or indirectly is in progress against him, we direct that the make any inducement, threat or promise to appellant be released on bail to the any person acquainted with the facts of the satisfaction of the Special Judge, (A. H. Case) , case so as to dissuade him to disclose such 40 patna and subject to the following conditions: facts to the court or to any other authority. (a) He shall not enter the State of Bihar 3. The appeal is, thus allowed. Order dated 13/10/1997 in Crl. A. No. 952 of 1997 (Arising out of S. L. P. (Crl. ) Nos. 2842 of 1997 45