SUNIL KUMAR MARWAHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has preferred this Crl. Misc. Petition, with a prayer that respondents, particularly, the Investigating Officer of FIR No. 48(9) 12 dated 03.09.2012, Police Station Namchi, be directed to release the petitioner's Passport.

(3.) It is stated in the petition that on 02.09.2012, a written complaint was lodged by one Sunil Kumar Jaiswal, before Namchi Police Station and on that basis, FIR No. 48(9) 12 was registered on 03.09.2012 under Sections 420, 409, 471 and 120 B IPC. The petitioner, being apprehended with the arrest, approached this Court for grant of anticipatory bail under Section 438 Cr. P.C. This Court was pleased to allow the bail application No. 07 of 2012 of the petitioner vide order dated 31.10.2012 on certain conditions. One of the conditions was that he shall deposit his Passport with the Investigating Officer and shall not be released without the leave of this Court.