AKASH AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal misc. petition has been filed under Sec. 482 of Cr.P.C. for modification of the order dtd. 19/9/2017 passed in A.B.A. No. 3017 of 2017 by the Co-ordinate Bench of this Court on 19/9/2017 whereby and whereunder, the passport of the petitioner was directed to be deposited before the trial Court at the time of furnishing of bail bond till framing of charge.

(2.) It is submitted by learned counsel for the petitioner that the petitioner is a businessman and in connection with this, he has to go abroad from time to time and there was a specific direction for depositing the passport only till framing of charge. Now the charge has been framed on 7/1/2019 and, therefore, a prayer has been made for release of the said passport.

(3.) Learned counsel for the CBI has submitted that there is no requirement of modification of the order as the order is self-speaking to the effect that the requirement of passport to be deposited before the Court below was only upto the framing of charge.