AMIT H JHAVERI Vs. CBI ACB

JUDGEMENT

(1.) Heard the petitioner in person who is accused No. 3 in cbi Special Case No. 45 and CBI Special Case no. 46 of 1996. Mr. Satpute appears for CBI and Mr. Nakhawa, APP appears for State.

(2.) Rule. Respondents waive service. By consent, the Rule is made returnable forthwith.

(3.) The petitioner is aggrieved by the order passed by the learned judge of the Special Court on 20-6-2007 thereby imposing some additional conditions and restricting proposed overseas travel to only five countries as compared to the earlier order passed by the very same Court on 13-4-2007 and that too in the absence of any written objection or application for modification of such conditions filed by the CBI.