PUSHPAL SWARNKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) ON a mention being made, the matter is taken up for hearing.

(2.) THIS revision is directed against the order dated 15-9-2008 passed by the 1stad-ditional Sessions Judge, Durg in Bail Application no. 1291/2008, whereby the Court below while allowing the bail application has imposed a condition upon the petitioner to deposit his Visa and Passport (in original) in the Court at the time of execution of the bail bonds.

(3.) IT is submitted that any condition imposing the impounding of passport is not permissible under law and the Court has committed illegality.