VIRENDER KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) Petitioner has approached this Court for modification of order dated 12.9.2019 passed by learned Sessions Judge, Mandi in Bail Application No. 187 of 2019, titled Virender Kumar vs. State of H.P., whereby condition to surrender the passport by petitioner at the time of granting the bail has been imposed upon the petitioner. Petitioner is also praying for direction to Investigating Officer to return his passport so as to enable him to visit abroad and earn his livelihood.

(2.) Petitioner is an accused in a case FIR No. 37 dated 9.9.2019, registered in Police Station Women Police Station Mandi at Bhiuli under Sections 498-A, 323, 506 and 34 of Indian Penal Code.

(3.) On 12.9.2019, in an application preferred by petitioner under Section 438 of Cr.P.C., he, in the event of arrest, was directed to be enlarged on bail on furnishing personal and surety bonds and was also directed to surrender his passport before the Investigating Officer.