JAGJIT SINGH MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for setting aside the condition of furnishing bank guarantee in the impugned order dtd. 6/1/2022 (Annxure P-9) passed by the learned Chief Judicial Magistrate, Shaheed Bhagat Singh Nagar.

(2.) Learned counsel for the petitioner has submitted that the petitioner had moved an application for grant of permission to the petitioner Jagjit Singh Mann to go abroad. It is further submitted that it was stated in the application that the petitioner is a diabetic person and his treatment of diabetes and eye sight was being conducted at Arden, Hereford and Worcestershire Diabetic Eye Screening Programme (DESP), Worcester, UK and all his family members are residing in United Kingdom and no family member of the petitioner resides in India so as to look after him. A prayer was thus, made for permitting him to go for United Kingdom for a period offour months. It is further submitted that although counsel for the State had opposed the said application but vide order dtd. 6/1/2022, the application was allowed and the petitioner was permitted to go abroad, i.e. to the United Kingdom for a period of four months w.e.f. 1/2/2022, with a direction to return to India by 1/6/2022 but the same had been made subject to furnishing bank guarantee in the sum of Rs.15.00 lacs by the petitioner. Other conditions were also imposed.

(3.) Learned counsel for the petitioner has raised limited challenge to the order dtd. 6/1/2022 inasmuch as he has submitted that the petitioner is ready to comply with all the terms and conditions laid down in the said order except for furnishing bank guarantee in the sum of Rs.15.00 lacs. It is stated that the petitioner is ready to execute personal bonds in the sum of Rs.15.00 lacs to the satisfaction of the trial Court/Duty Magistrate and is also ready to give two sureties in the sum of Rs.15.00 lacs each to the satisfaction of the concerned trial Court / Duty Magistrate.