DEWAN CHAND PRUTHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition has filed under Section 482 of Cr.P.C. by the petitioner seeking waiver of the condition imposed on him of not leaving the country without permission of the Trial Court.

(2.) In this petition it is stated that the applicant is a permanent resident of Delhi/Chandigarh and in connection with his business, he is required to visit various countries. While granting bail to the petitioner, the Court has imposed a condition that the petitioner would not leave the country without permission of the Trial Court. Despite this condition, the petitioner was permitted to leave the country on numerous occasions and he has never misused the concessions granted to him. He has deep roots in the society and the trial has been proceeding smoothly. So, it is prayed that the condition "of not leaving the country without the permission of the Trial Court be waived".

(3.) Looking into the nature of allegations and the fact that the trial is likely to take some time, and the petitioner had earlier been granted permission to visit abroad on numerous occasions and there is nothing on record to show that he has ever misused the same so under these circumstances, condition imposed that "petitioner shall not leave, the country without the permission of the Trial Court" is waived subject to the condition that the petitioner shall furnish additional surety in the sum of Rs.1 lakhs to the satisfaction of the Trial Court. The petitioner shall, before leaving the country, furnish his itinerary and contact address to the Court on each occasion and shall inform the Court on his return. He shall ensure that his travel to abroad do not, in any manner, interfere with the proceedings in the Court and no delay is occasioned on account of such travel.