VIJAY RISBUD Vs. CBI

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks modifications in the conditions of the bail order dated 28.05.2003 passed by learned Special Judge. Learned Special Judge while granting bail to the petitioner vide said order has imposed following conditions:-

(2.) Learned counsel appearing on behalf of the petitioner submits that the petitioner is retired government servant and makes his ends meet by working as urban planner consultant and required to travel abroad on short notices, however because of the time consuming procedure of seeking prior permission of the Trial Court for travelling abroad, the petitioner could not undertake certain tours which has resulted in irreparable financial and professional loss to the petitioner.

(3.) On perusal of the petition, the petitioner has given some instances in para Nos.7 to 10 and thereafter also filed affidavit dated 04.12.2014 wherein he has narrated some of the instances which he could not avail the opportunities.