AASIM TAHAMI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard.

(2.) It is submitted by learned Counsel for the Petitioner that the Petitioner has been in Gangtok since 08.07.2019 in connection with this case after his arrest on the said date. That his father is his Surety from 21.08.2019. That, in fact, both his parents are now staying in Gangtok in "Nahan Lodge," Church Road, Gangtok and incurring expenses for the lodging as well as food. The father of the Petitioner has been residing in the lodge from 08.07.2019 and subsequently the Petitioner's mother has joined him there. The Petitioner is also staying with his parents at "Nahan Lodge." That, in view of the said circumstance, the Petitioner is required to visit his Office at Bangalore to take necessary steps as he has been out of the Office since 07.07.2019, besides, he also requires to make some financial arrangements for payment of the lodging and food bills of his parents as well as himself.

(3.) That, one of the terms of the bail conditions is that he shall not leave the jurisidiction of the learned trial Court without its prior permission. That, on 29.08.2019, the Petitioner had sought relaxation of the said condition before the learned trial Court and sought permission to travel to Bangalore. He had also undertaken to be present before the learned trial Court to face the trial, however vide the impugned Order dated 29.08.2019, his prayer was rejected. It is submitted that the Petitioner will proceed to Bangalore alone while his parents will remain in Gangtok till his arrival in Gangtok after making necessary arrangements. Learned Counsel for the Petitioner urges that consequent upon the Petitioner taking necessary steps as delineated supra, he would be present before the learned trial Court on each date fixed for trial and hence the relaxation be considered and allowed.