INDRAJIT DE Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) The petitioner Indrajit De filed a petition on 2/11/2023 before the Special C.J.M. (C.B.I.), Bhubaneswar in S.P.E. No.05 of 2014 for temporary release of his original passport in his favour and to allow him to visit USA for two months.

(2.) The petitioner was charge sheeted under Sec. 120-B/420/409 of the Indian Penal Code (hereafter 'I.P.C.') and Sec. 4, 5 and 6 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (for short '1978 Act') on the accusation that in the year 2009-2010, an amount of Rs.2.05 Crores was transferred to the bank account of M/s. Eden Infra Projects Pvt. Ltd., i.e., the company of the petitioner from the bank account of M/s. Tower Infotech Ltd. After cognizance of offences was taken, when in obedience to the summons issued by the learned trial Court, the petitioner appeared before the Court on 9/10/2023 and applied for bail, on the very day, he was directed to be released on bail with following terms and conditions:-

(3.) The petitioner deposited his original passport bearing no. Z6948595 and also complied with other terms and conditions and accordingly, his bail bonds were accepted.