(1.) LEARNED counsel for the CBI has handed over status report. I have heard the learned Senior Counsel for the petitioner as well as the learned counsel for the CBI.
(2.) THE learned Senior Counsel has confined his prayer for the present only to prayer B of the petition by virtue of which permission has been sought by the petitioner Rita Singh to travel abroad from 15. 12. 2009 to 20. 12. 2009 along with her daughter Natasha Singh so as to discuss the business matters with her prospective investors and bankers.
(3.) IT has been contended by the learned Senior counsel that while enlarging the petitioner on bail, the learned Special Judge vide order dated 08. 11. 2004 had imposed a condition that Rita Singh or natasha Singh will always be in India and both of them will not travel out of country together without specific permission of the Court. It has been contended that as and when in the past such travel has been undertaken, requisite permission has been obtained from the learned Special Judge. It was also contended that last year while undertaking such a travel on 12. 8. 2008, the learned counsel for the petitioner at that point of time had made a statement that the accused Rita Singh will not apply in future to travel along with her daughter. It has been urged that in the absence of such a statement, the permission would not have been granted to travel abroad. It is urged that this statement may not be taken against the petitioner to deny the consideration of her application in this regard.