ANIL KUMAR PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) By this revision, the applicant has challenged the order dated 29.10.2010 passed by learned 8th Additional Sessions Judge (FTC) Durg In S.T. No. 68/10, by which his application for grant of permission to leave India has been rejected.

(3.) The applicant is facing trial for alleged commission of offence under Section 304-B read with Section 34 of the IPC. Vide order dated 9.8.2010 passed in M.Cr.C. No. 1815/10, the applicant was directed to be released on bail on various conditions inter alia on the condition that he shall not leave India without prior permission of the trial Court.