CENTRAL BUREAU OF INVESTIGATION Vs. SUKHVENDER SINGH

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) This Criminal Application under Sec. 438 read with Sec. 442 of the BNSS impugns the order dtd. 23/1/2026 passed by the Sessions Court, Merces, granting the application at the behest of the Respondent (Original Accused No. 2) in Sessions Case (302) No. 18/2022. The impugned order allows the Accused No. 2 to travel abroad between 30/1/2026 and 20/2/206, at this stage where charge is yet to be framed against the said Accused.

(3.) The main reasons cited by the Respondent/Accused No. 2 for granting of permission to travel abroad and for return of his Passport for his travel are that, his relationship with his wife have been strained since the filing of the chargesheet in the Sessions Court on 20/11/2022, and he is travelling abroad on a holiday in an attempt to work out his relationship with his spouse.