RAVI BALA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners Ravi Bala (in CRMMO No.273 of 2014) and Gourish Chadha (in CRMMO No.323 of 2015) have filed Cr.MP No.2167 of 2022 (by Petitioner Ravi Bala) and Cr.MP No.2168 of 2022 (by Petitioner Gourish Chadha), for release of the Passport of Ravi Bala with permission to go to the United States of America (USA) and for release of the passport of Gourish Chadha to process his application to go to USA. Whereas, Cr.MP No.2487 of 2022 (by Petitioner Ravi Bala) and Cr.MP No.2488 of 2022 (by Petitioner Gourish Chadha) have been filed for amendment of the condition, with prayer to delete the condition directing to deposit the Passports, imposed upon the petitioners at the time of granting them bail by this High Court on 10/3/2015 in Cr.MP(M) No.73 of 2015, filed by petitioner Ravi Bala and Cr.MP(M) No.113 of 2015, filed by petitioner Gourish Chadha.

(2.) Passports of petitioners have been deposited with the SHO of the concerned Police Station, in compliance of condition imposed upon the petitioners, vide order dtd. 10/3/2015, passed in Cr.MP(M) No.73 of 2015 and Cr.MP(M) No.113 of 2015.

(3.) Prayer for modification of condition with respect to Passports has been made, on the basis of judgment of the Supreme Court in Suresh Nanda v. Central Bureau of Investigation, (2008) 3 SCC 674, wherein it has been held as under: