VISHNU DEUSKAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the parties. The applicant who is accused No. 4 is enlarged on bail in Special Case No. 1 of 1998 has applied for permission to go abroad viz. London for 9 days between 16-11-2002 and 24-11-2002. The applicant has annexed a letter dated 25-10-2002 received from Mr. Kim, Managing Director and Global Head of Government Bond Trading, ABN AMRO Bank inviting the applicant for training course in Primary Dealing activities and also to meet Senior Officials of ABN AMRO Bank, London.

(2.) THE applicant has stated that he was permitted to travel abroad on a number of occasions in the past and has referred to the various orders in paragraph No. 5 of the present application. The applicant has stated that on each occasion, he has returned back and there is no apprehension of he being not available for trial. In the event, he is allowed to travel abroad.

(3.) THE learned Spl. P. P. for the C. B. I. states that the permission may be granted on the same conditions as were imposed on him by the order of this Court dated 18-10-2002. In the circumstances, the applicant is granted permission to travel to London from 16-11-2002 to 24-11-2002 on the following conditions.