NARDEV SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of order dated 16.10.2013 (Annexure P -1), whereby, the application filed by him for release of his passport to go to United States of America was declined. Learned counsel for the petitioner has submitted that petitioner is the sleeping partner of M/s. Sanman Rice Mill, Sadarwala Road, Muktsar. So far as the petitioner is concerned, he has sought quashing of the proceedings against him and in the said petition proceedings qua the petitioners before the trial Court have been stayed. Criminal Revision No. 2409 of 2013 filed by the petitioner and the other accused is still pending. Learned counsel for the petitioner has further submitted that the petitioner wants to go abroad to attend the 25th wedding anniversary of his cousin sister. Petitioner undertakes to return within three weeks w.e.f. 28.10.2013. Learned counsel for the petitioner has also submitted that the petitioner shall return before the date fixed before the trial Court i.e. 29.11.2013. On earlier two occasions, petitioner had been allowed to go to Dubai and he had reported back before the trial Court within the stipulated period.

(2.) LEARNED counsel for the respondent, on the other hand, has opposed the petition.

(3.) ACCORDINGLY , this petition is allowed. Impugned order dated 16.10.2013 (Annexure P -1) is set aside. Consequently, the application moved by the petitioner for permission to release of his passport to enable him to go to United States of America is allowed subject to his furnishing requisite personal bonds to the satisfaction of the trial Court. A copy of this order be given to the learned counsel for the petitioner under the signatures of the Bench Secretary.