GRIGORII FOMENKO Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by the consent of the learned Counsel for the parties.

(2.) The Petitioner, a Russian National, came to be arrested in connection with C.R. No. 37/2019 registered with the Crime Branch and at the time of his arrest, he was holder of a valid passport issued by the Russian Federation, which was valid upto 14/7/2024 and his visa (Type T-1) was valid upto 18/4/2019. He came to be arrested on 11/4/2019, on being accused under the provisions of the NDPS Act.

(3.) On 29/4/2019, he was released on bail by the Additional Sessions Judge at Panaji, with the stipulation that the Petitioner shall have a valid visa and passport, failing which, the bail granted to him shall be cancelled, coupled with other normal terms and conditions of being released on bail. It was thus clear from the order that the Petitioner was directed to be released while he possessed a valid passport and visa.