NAV RATTAN MUNJAL Vs. U.T., CHANDIGARH

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking issuance of directions for releasing his passport permanently, which stands deposited before the Trial Court pursuant to conditions imposed by this Court vide order dtd. 22/2/2019 passed in CRM-M-2566-2019 (Annexure ' P-1/A).

(2.) The petitioner is facing trial before the Court of learned Special Court, Chandigarh in a case arising out of FIR No.3, dtd. 1/8/2018 registered at Police Station Vigilance, Chandigarh, under Ss. 409, 420, 466, 468, 471, 120-B of Indian Penal Code read with Ss. 12, 13(1)(d), 13(2) of Prevention of Corruption Act, 1988.

(3.) When the petitioner had approached this Court seeking grant of regular bail, this Court vide order dtd. 22/2/2019 passed in CRM-M-2566-2019 (Annexure ' P-1/A), while granting interim bail to the applicant/petitioner had imposed certain conditions regarding deposit of amount and had also directed that the petitioner shall deposit his passport with the Trial Court. The relevant extract of order dtd. 22/2/2019 is hereby reproduced hereinunder: