R MARIMUTHU Vs. STATE

JUDGEMENT

(1.) THIS memorandum of criminal revision is directed against the Order dated 23.07.2009 and made in Crl.M.P.No.641 of 2008 in C.C.No.8 of 2002 on the file of the learned XI Additional Judge for CBI Cases relating to banks, Chennai.

(2.) THE petitioner is the 8th accused in the above case in C.C.No.8 of 2002. THE trial is in half way. Though more than 100 witnesses have been listed in the case, the prosecuting agency was able to examine only 25 witnesses sofar. THE petitioner is a chartered accountant by profession and he has been carrying out his business in Tamil Nadu and Kerala. In order to promote his housing projects, he has to travel abroad. Since his passport was seized and impounded, he is not able to perform his travel. But, previously, the Trial Court had passed an order to return the passport to the petitioner so as to enable him to travel abroad on certain conditions. He had also complied with the directions of the Trial Court promptly.

(3.) HEARD both sides.