O P MALHOTRA Vs. STATE NCT DELHI

JUDGEMENT

(1.) BY order dated 20.2.2001 passed in Crl.M.M. No. 2410/2000, petitioner was ordered to be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- with two sureties of the like amount to the satisfaction of the SHO/ Arresting Officer, in the event of his arrest. It was directed that petitioner shall join investigations as and when required and shall surrender his passport, if any, and shall not leave Delhi. After investigations, challan has been filed and the matter is pending trial. Learned Counsel for the petitioner argued that petitioner is a Pilot and by the very nature of his duties, he is required to travel abroad frequently and that Rs. 6,00,000/- was already deposited with the Registrar of this Court. It is pleaded that petitioner is ready and willing to give any further security that may be ordered. Learned APP for the State does not contest the fact that after investigations challan has been filed and the matter is listed for 5.4.2006 for arguments on change. The case would depend upon documentary evidence.

(2.) LOOKING into the nature of allegations and the fact that trial is likely to take some time, the condition noted above in the order dated 20.2.2001 is waived subject to the condition that petitioner furnishes additional surety in the sum of Rs. 1,00,000/- to the satisfaction of the Trial Court. On furnishing the same, passport of the petitioner shall be released. Petitioner shall attend the Court whenever the matter is listed for hearing. In case of default, conditions imposed vide order dated 20.2.2001 would be liable to be restored. Application stands disposed of. Dasti. Application disposed of.