JAGDISH ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) The inherent powers of this Court are invoked u/S.482 of Cr.P.C. seeking modification of final order dtd. 18/8/2020 passed in MCRC. No.24219/2020 to the extent that said order of bail u/S.439 of Cr.P.C. passed in favour of the petitioners therein was made subject to five conditions including following condition:-

(2.) Prayer made herein is for deletion of aforesaid condition as it restricts the petitioners to go abroad (Germany) in furtherance of their business and professional pursuits.

(3.) Learned counsel for the petitioners in support of aforesaid contention has relied upon the order dtd. 8/4/2021 passed by Coordinate Bench of this Court in MCRC. No.19222/2021 (Dr. Anira Iqbal vs. Central Bureau of Investigation) wherein similar condition was relaxed to the extent indicated above to enable the petitioner therein to pursue her academic career in abroad in the field of medicine.