AMARENDRA NATH GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Order dated 26.04.2013 passed by the learned Special Judge, Special Court, Alipore in Special Case No. 7 of 1998 arising out of R.C. Case No. 6E/1996 rejecting the prayer of the petitioner to go abroad has been challenged. The petitioner claims to be a businessman having various business interests, some of which are situated abroad. He has been implicated as an accused person in Special Case No. 7 of 1998 arising out of R.C. Case No. 6E/1996 in respect of which charges have just been framed and the date for recording evidence has been fixed on January 20, 2014.

(2.) It appears that the petitioner had absconded and was finally detained in West Germany in 2002. Extradition Proceeding was initiated and he was brought to the country in 2007. He was released on bail on August 22, 2008 subject to various conditions. From time to time conditions have been relaxed, however, the petitioner is subjected to the condition that he shall not travel abroad without permission of the Court. The petitioner made a prayer before the Trial Court seeking permission to travel abroad on the ground that such travel is necessary for catering to his overseas business interests.

(3.) The Trial Court in view of the fact that the petitioner had absconded for a protracted period of time, rejected such payer. Hence this application.