MANMOHAN SINGH Vs. C B I

JUDGEMENT

(1.) Crl.M.A. 4576/2004 Allowed subject to just exceptions. Cri.M.C.1491/2002. Notice. Mr. HJS Ahluwalia accepts notice.

(2.) This petition is directed against the order dated 17.8.1999 of the learned Special Judge whereby the learned Judge, while admitting the petitioner to bail, has directed him to deposit his passport with the court. The learned Special Judge has further directed him not to leave the country without prior permission of the court.

(3.) It is contended by counsel for the petitioner that the petitioner has traveled abroad with permission of the court on as many as eight occasions and on each occasion the court has desired of him to furnish a bank guarantee/FDR for a substantial amount. He also submits that the petitioner is frequently required to travel abroad on account of medical treatment and that again permission takes considerable time besides increasing workload.