BISHNU KUMAR AGARWALA Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The instant application has been preferred by the Petitioner for modification/alteration of the order dtd. 12/1/2024 passed by this Court in B.A No. 10166 of 2023 to the extent that the bail conditions set out at paragraph no. 23(i) may be deleted and the Passport of the Petitioner may be released and also the conditions set out at paragraph no. 23(iii) may be modified/relaxed w.r.t. his appearance on each and every date in connection with ECIR Case No. 5 of 2023 (arising out of ECIR No. RNZO/10/2023 dtd. 7/3/2023).

(2.) Mr. Indrajit Sinha, Ld. Counsel for the Petitioner submits that pursuant to the order passed by this Court in the above referred bail application, the Petitioner was granted bail and he is totally cooperating and has appeared on each and every date before the learned Trial Court; the details of which has been indicated in paragraph no. 8 of the instant application.

(3.) Mr. A. K. Das, Ld. Counsel for the opposite parties opposes the prayer for releasing of Passport and submits that the Petitioner may not come and this will linger the trial and when the trial would be in crucial stage; then only due to his absence, it will be lingered; as such, a blanket order for moving abroad may not be granted.