M PREM KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner herein is arrayed as 2nd accused in Crime No.RCMA No.1/2016 A 0051 on the file of the respondent and pending before XI Additional City Civil and Sessions Judge and Special Court for CBI Cases relating to Banks and Financial Institutions.

(2.) This petitioner was initially shown as accused in Cr.No. RCMA No.1/2016 A 0040 registered by the respondent on 001.2017 for the alleged offences under Sections 120-B r/w 409 and 420 IPC and under Section 13(2) r/w 13(1)(c) and 13(1)(d) of Prevention of Corruption Act, 1988. He was arrested by the respondent and later, enlarged on bail on 17.03.2017 on condition that he should appear before the respondent daily at 10.30 a.m., and surrender his passport to the custody of the Court, where the case is pending for trial.

(3.) While so, on 20.02017 in connection with the case booked by the Enforcement Directorate under the Prevention of Money Laundering Act, 2002, he was arrested and remanded to judicial custody in connection with Crime No.RCMA No.1/2016 A 0051. Later, he was released on 12.05.2017 on condition that he should stay at Delhi and report before the Enforcement Directorate daily. The said condition was relaxed/modified subsequently in Crl.M.P.No.1859 of 2017 by the trial Court that he should report before the respondent once in 15 days. The said condition was further relaxed in Crl.M.P.No.3346 of 2017 that he should report before the respondent on first Monday of every month. Accordingly, he complied with the condition without any default.