SANJAY SUGANCHAND KASLIWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for relaxing condition No.(ii) (a) and (b) imposed while disposing of Criminal Application No.6305 of 2017 by this Court on 28/11/2017. The applicant also prays that he should be permitted to travel abroad with direction that the Economic Offence Wing should be directed to return the passport of the applicant, which has been submitted by him as per the condition that was imposed by this Court.

(2.) Heard learned Advocate Mr. A.P. Bhandari for the applicant, learned APP Mr. V.M. Kagne for the respondent No.1 and learned Advocate Mr. N.T. Tribhuvan for the respondent No.2.

(3.) It has been vehemently submitted on behalf of the applicant that offence vide Crime No.342/2017 was registered against the applicant with City Chowk Police Station, Aurangabad, for the offence punishable under Sec. 406, 420, 465, 467, 468, 471 of the Indian Penal Code, 1860. The applicant was arrested during the investigation on 29/9/2017. This Court by order dtd. 28/11/2017 allowed the regular bail and the conditions were imposed, thus :