MAYA VENKATESAN Vs. THE STATE

JUDGEMENT

(1.) THE present criminal original petition has been filed to set aside the bail condition imposed in Crl.M.P. No. 2576 of 2007 by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai vide order dated 28.11.2007 directing the petitioner to surrender his passport before the Court and to consequently direct the registry of the learned XIX Additional Sessions and City Civil Judge, Chennai, to return the passport bearing No. E8895275 both for the purpose of renewal thereof and for travel to Malaysia and Singapore for the short span of time, the period which the petitioner undertakes to inform in advance by way of a sworn affidavit before the trial Court.

(2.) THE petitioner is an accused in S.C. No. 207 of 2011 on the file of the learned XIX Additional Sessions and City Civil Judge, Chennai. Originally, the petitioner was arrested and later, he was enlarged on bail vide order dated 28.11.2007 in Crl.M.P. No. 2576 of 2007 by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai on the following conditions: -

(3.) WHEN the matter came up for consideration, learned counsel appearing for the petitioner produced a judgment of the Hon'ble Supreme Court reported in : 2008 (4) CTC 277 - Suresh Nanda v. CBI, in support of his contention that the Court cannot impound the passport.