KINJARAPU Vs. STATE OF A.P.

JUDGEMENT

(1.) This interlocutory application is filed to relax the condition which is imposed in order, dtd. 28/8/2020 passed by this Court in Crl.P.No.3087 of 2020 i.e. "the petitioner shall not leave the limits of the country without prior permission of the trial court till the case is disposed of in the trial Court."

(2.) The case of the petitioner is that he is arrayed as AO2 in crime No.04/RCO-CIU-ACB/2020 of ACB, CIU, AP, Vijayawada and this Court has granted bail to the petitioner vide the aforementioned order. Further case of the petitioner is that at present he is President of Andhra Pradesh State Telugu Desam Party, Deputy Floor Leader of TDP in Legislative Assembly and is one among the prominent leaders of its legislature party, as such he has to attend various conferences conducted by the public throughout the globe on the problems faced by the State of Andhra Pradesh for its development. The petitioner is being invited to participate in the programs which are conducted throughout the globe, but due to the condition imposed in the bail order wherein the petitioner was directed not to leave the limits of the country without prior permission of the trial Court till disposal of the case, he is unable to participate in the said conferences and programs, which are conducted in various countries. Hence, prays to relax the said condition.

(3.) Respondent filed counter narrating various facts that took place pursuant to registration of crime and with regard to the non-filing of charge sheet/final report even after lapse of nearly one and half year. It is stated that investigation has not been completed as Crl.R.C.No.288 of 2020 filed by them before learned Special Judge for ACB and SPE Cases, Vijayawada, with a prayer for obtaining sample signatures of the petitioner i.e. AO2 for the purpose of comparison of his signatures on the letter allegedly issued by the petitioner was not disposed of by the Court below, as such they could not file charge sheet and there is no negligence or default on the part of the respondent.