MR. CHETAN SHAH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition is filed under Section 439(1)(b) Cr.P.C seeking relaxation of bail Condition No.5 in the bail order dated 04.03.2015 passed by the XXXII Additional City Civil and Sessions Judge and Special Judge for CBI cases in SPL.C.C.No.15/2014, presently pending on the file of LXXXII Additional City Civil and Sessions Judge and Special Judge for CBI cases, Bangalore (CCH-82) and to return the passport to the petitioner to facilitate him to travel abroad on 11.07.2018.

(2.) Heard learned counsel for the petitioner and learned Special Public Prosecutor for the CBI.

(3.) Learned counsel for the petitioner has filed a memo regarding the itinerary of the petitioner, wherein it is stated that the petitioner intends to travel to Singapore between 11.07.2018 and return to India by 23.11.2018.