RAJITHAMOLE Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The grievance of the petitioner is that her passport which was seized by the C.B.I. is not produced before any court and that it is not now available with her for renewal. The period has come to an end already in November, 2006. This Crl.M.C. has been filed as early as on 1/8/2006.

(2.) The learned Standing Counsel for the C.B.I., after taking instructions, submits that the passport has been seized and it is in the possession of the C.B.I. The C.B.I. is willing to produce it before any officer at the request of the petitioner to enable her to get it renewed.

(3.) In the light of this submission of the learned Standing Counsel for the C.B.I., I am satisfied that no further directions are necessary. Needless to say that when the C.B.I. produces the passport for renewal, after renewal, such officer must return it to the C.B.I. This direction will cover only the renewal of the passport. It will be open to the petitioner, after she appears before the Special Court, to apply for release of CRL.M.C.NO. 2254 OF 2006 -: 2 :- the passport. Appropriate orders on such application shall be passed by the learned Special Judge.