ANIL RAI Vs. CBI

JUDGEMENT

(1.) The parties in all the above titled three petitions is common. With the consent of both sides, these three petitions are being disposed of by this common order.

(2.) In the first petition no.2801/2008, modification of order dated 14th November, 2005 seeking waiver of the condition of obtaining permission to travel abroad, in case RC SIG 2001 E 0007 titled CBI Vs. J.R. Gupta and others, is sought. In the second petition no.2802/2008, modification of order dated 14th November,2005 seeking waiver of the condition of obtaining permission to travel abroad, in case RC SIG 2001 E 0006 titled CBI Vs. J.R. Gupta and others, is sought. In the third petition, modification of order dated 30th November, 2005 of the learned Addl. Sessions judge passed in RC SIG 0005 titled CBI Vs. J.R.Gupta and others, is sought to the extent of petitioner being required to seek the permission of the court for foreign travel.

(3.) Both the sides have been heard in these three petitions and response to these three petitions have been perused.