BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.PC with a prayer for modification of the order dated 18.9.2010 passed by the learned trial Court in case bearing FIR No. 135 dated 13.7.2008 under Sections 218, 465,420, 467, 468, 471, 472, 120-B IPC and 13(2) 88 of Prevention of Corruption Act and Passport Act, PS City Moga, whereby the Petitioner has been granted liberty to go abroad and return till 30.12.2010, subject to the Petitioner furnishing surety/indemnity bonds/ bank guarantee to the tune of Rs. 25 lakhs with two sureties of the like amount.

(2.) Learned Counsel submits that the learned trial Court has wrongly directed the Petitioner to execute bank guarantee to the tune of Rs. 25 lakhs with two sureties of the like amount and that the Petitioner is ready to execute surety bond and also pledge his landed property but is unable to raise such a huge amount to furnish a bank guarantee. It is further submitted that the Petitioner is also aggrieved that he has been granted permission to go abroad till December 2010.

(3.) After hearing the learned Counsel for the Petitioner, I find that the petition is wholly misconceived.