A. SHAFIQ AHMED Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who has been arrayed as A25 in C.C.No.16 of 2022 pending on the fie of IX Additional Special Judge for CBI Cases, Chennai, has filed the present petition seeking to set aside one of the conditions imposed on him by the IX Additional Special Judge for CBI Case, Chennai while granting him bail by order dtd. 7/3/2023 in Crl.M.P.No.1306 of 2023.

(2.) The petitioner stands remanded to judicial custody on 25/2/2022 for the alleged offences punishable under Ss. 120-B read with Ss. 409, 419, 420, 465, 467, 468, 471 and 477-A IPC and Sec. 13(2) read with Sec. 13(1)(a) of the Prevention of Corruption Act, 1988 (as amended in 2018) and the substantive offences punishable under Ss. 420, 465, 467, 468 and 471 IPC on the allegation that he had conspired with some co-accused and created forged documents in the name of Chennai Port Trust and Indian Bank and facilitated them to swindle the fund of Chennai Port Trust, which was deposited in the Indian Bank, Koyambedu Branch in the form of Fixed Deposits.

(3.) Subsequently, the petitioner was arrested on 25/4/2022 by the Enforcement Directorate and remanded to judicial custody for the alleged offence punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 arraying him as Accused No.31 in the said case, which is pending trial on the file of IX Additional Special Judge for CBI Cases, Chennai in Special C.C.No.2 of 2002.