SURESH NANDA Vs. CBI

JUDGEMENT

(1.) THE grievance of the Petitioner is the denial of permission to go aboard. A narration of facts before adverting to the issue in question:

(2.) THE grievance of the Petitioner is that his house is in London, U.K. and he has not been able to visit his home at London for the past more than four and a half years. By the application before the learned Trial Court, it was prayed that the Petitioner be permitted to go to UK and other countries for fifteen days to revive his business. He was ready and willing to abide by any condition imposed by the Court and that he undertakes to appear within 72 hours before the CBI on their asking him to do so.

(3.) THERE is no allegation that the Petitioner failed to join the investigation when directed. The only case in which the Petitioner remained in custody is the present case i.e. RC-AC1/2008-A0001 wherein this court while granting bail on 29th April, 2008 observed: