TARA PRASAD DHAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and Sri S.K. Padhi, Learned Senior Advocate appearing for the CBI.

(2.) The order dated 12.7.2003 passed by the Learned Special CJM (CBI), Bhubaneswar in SPE No. 9 of 2003 rejecting the petition filed by the Petitioner under Section 205, Code of Criminal Procedure. is under challenge.

(3.) IT appears from the impugned order that the Petitioner filed a petition under Section 205, Code of Criminal Procedure. stating that he is a professional Architect and in connection with the professional work he is required to go abroad and moves to various placed inside India and unless his personal appearance is dispensed with, his profession would be affected. Learned Trial Court rejected the petition on the ground that the Petitioner may taking advantage of the order go abroad and cause delay in disposal of the proceeding.