G VETRIVEL SAMI ALIAS SWAMI Vs. CBI

JUDGEMENT

(1.) Vide this petition under Section 482 CrPC, the petitioner seeks to modify the bail order dated 03 rd June, 2006 of Special Judge, CBI and the order dated 08.12.2011 of ASJ dismissing his application seeking modification of the said bail order dated 03 rd June, 2006.

(2.) The petitioner is facing prosecution in CBI case under Sections 255/258/259/260/420/471/120B IPC. He was granted bail by the then Special Judge on 03 rd June, 2006 subject to the following conditions:

(3.) The petitioner was granted permission to go abroad by the Trial Court for specific periods as many as four times. Every time, the permission was granted by the Court for specific period subject to the petitioner furnishing FDR of Rs. 1 lakh and NOC from both the sureties as also the itinerary and contact numbers of his travel period. On two occasions i.e. 25 th February, 2009 and 04 th March, 2009, his permission to travel abroad was declined by the Trial Court.