NANAK G. SHETH Vs. CBI

JUDGEMENT

(1.) THIS is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 against the order dated 02.08.2014 passed by learned Special Judge, CBI -03 (PC Act) , Delhi.

(2.) IN short the facts of the present case are that RC No. 2 (S) /81/SIC -I/CBI/New Delhi under Section 5 of Official Secret Act read with Section 409/120B of IPC was registered against the petitioner and he was arrested on 17.03.1981. The petitioner filed a petition bearing Criminal Misc. (M) No. 159/1981 before learned Special Judge, CBI, Tis Hazari Courts, Delhi. Vide order dated 14.04.1981, the petitioner was admitted to bail by the Trial Court subject to the condition that the petitioner shall not leave the country without prior permission of the Trial Court.

(3.) IN the present case, trial is pending since 1981. It is not disputed by the Special PP for CBI that earlier on various occasions permission to travel abroad was granted to the petitioner by the trial court.