SANJEEV NANDA Vs. CBI

JUDGEMENT

(1.) By filing the present petition under Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C." for short), the petitioner Sanjeev Nanda seeks modification of order dated 29.04.2008 passed by this Court in Bail Application No.749/2008.

(2.) Succinctly stating the facts giving rise to the present case are that the petitioner is facing trial for the offence under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1978 read with Section 120B of IPC in case RC No.AC1/2008/A0001 registered by CBI. The petitioner was arrested on 08.03.2008 at Mumbai. He moved an application for bail bearing Bail Application No.748/2008 and was released on bail vide order dated 29.04.2008 subject to following conditions: -

(3.) Learned senior counsel for the petitioner submits that the petitioner is engaged in the business of hospitality and has to travel abroad. During the last about six years, the petitioner after seeking due permission from the trial court has travelled abroad on numerous occasions to various countries and has complied with all the terms and conditions imposed by the trial court and the petitioner never misused the liberty granted to him. He further submits that whenever the petitioner used to travel abroad, the petitioner has to move an application seeking permission to travel abroad and he used to take permission for release of his passport by the trial court. In view of the conditions imposed by this Court vide order dated 29.04.2008, the petitioner used to spend about ten days in the process of obtaining permission to travel abroad.