VEENITA GUPTA Vs. STATE

JUDGEMENT

(1.) THE present revision case is directed against the order of the learned Principal Special Judge for CBI Cases, Chennai dated 30.09.2010 made in Crl.M.P.No.2881 of 2010 in C.C.No.34 of 2008.

(2.) THE said petition had been filed before the Court below seeking return of the passport of the petitioner, who figures as A2 in the above said Calendar case and that of her minor children by name Miss Gupta Ajaykumar Vishakha and Miss. Gupta Ajaykumar Saloni bearing passport Nos. F0539156, F0539205 and F0539035. THE learned trial Judge dismissed the said petition by the impugned order dated 30.09.2010. THE same is now challenged by way of the present criminal revision case.

(3.) THE learned Special Public Prosecutor would contend that the passports of the petitioner and her minor daughters are essential for the proof of the prosecution case, since the entries found therein regarding their visit to foreign countries during a particular period are relied on by the prosecution to prove the charges against the accused in the above said calendar case and that therefore, there is nothing wrong in the order of the trial Court dismissing the petition filed by the petitioner, seeking the return of the passports of the petitioner and her minor daughters.