DINESH ANEJA Vs. STATE

JUDGEMENT

(1.) The petitioner, by way of this revision petition, assails order dtd. 12/8/2022 [hereafter 'the impugned order'] passed by the learned Additional Sessions Judge, Saket Court, New Delhi [hereafter 'Sessions Court'] in SC No. 17/2018, arising out of FIR No.558/2016, registered at Police Station Ambedkar Nagar, Delhi for commission of offence under Ss. 376/328/506 of the Indian Penal Code, 1860 [hereafter 'IPC'].

(2.) The brief facts, leading to the filing of the present petition, are that the present petitioner was accused of commission of offence under Ss. 376/328/506 of IPC, for which the aforenoted FIR was registered. The petitioner however was granted anticipatory bail by this Court vide order dtd. 21/12/2016 - the relevant portion of which reads as under:

(3.) Thus, one of the conditions imposed on the petitioner while granting him anticipatory bail was that he shall not leave the country without permission of the Court concerned.