Vishnu Deuskar vs Central Bureau Of Investigation
2002 Latest Caselaw 1186 Bom

JUDGMENT

D.G. Karnik, J.

1. Heard the learned Counsel appearing for the parties. The applicant who is accused No. 4 is enlarged on bail in Special Case No. 1 of 1998 has applied for permission to go abroad viz. London for 9 days between 16-11-2002 and 24-11-2002. The applicant has annexed a letter dated 25-10-2002 received from Mr. Kim, Managing Director and Global Head of Government Bond Trading, ABN AMRO Bank inviting the applicant for training course in Primary Dealing activities and also to meet Senior Officials of ABN AMRO Bank, London.

2. The applicant has stated that he was permitted to travel abroad on a number of occasions in the past and has referred to the various orders in paragraph No. 5 of the present application. The applicant has stated that on each occasion, he has returned back and there is no apprehension of he being not available for trial. In the event, he is allowed to travel abroad.

3. The learned Spl. P.P. for the C.B.I. states that the permission may be granted on the same conditions as were imposed on him by the order of this Court dated 18-10-2002. In the circumstances, the applicant is granted permission to travel to London from 16-11-2002 to 24-11-2002 on the following conditions.

a) The applicant shall first deposit with the officer on Special Duty, Special Court as and by way of security for his return on due date a deposit of Rs. 10 lakhs with an authority to the Officer on Special duty to encash the same.

b) The applicant shall first supply his itinerary, contact address and telephone numbers including the mobile number if any to the C.B.I.

c) The applicant shall remain present in the Court on all dates when the Special Case No. 1 of 1998 is on board and will not use this order as an excuse to remain absent or, apply for examining for so remaining present.

d) The applicant on his return shall report to the C.B.I. and also return his passport to the C.B.I.

The learned Counsel for the applicant states that a Fixed Deposit receipt of Rs. 10 lakhs is already lying with the officer on Special duty which has not been withdrawn. If so, the same is permitted as a security on his furnishing a letter of authority for encashing the same. The C.B.I. is directed to return the passport of the applicant for the purpose of enabling to travel abroad for 9 (nine) days in pursuance of this order.