Delhi High Court
Mansher Singh Ghuman vs State Of Nct Of Delhi on 22 December, 2015
Author: S. P. Garg
$-33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
DECIDED ON : 22nd DECEMBER, 2015
+ CRL.M.C. 4365/2015 & CRL.M.A.No.17746/2015
MANSHER SINGH GHUMAN ..... Petitioner
Through : Ms.Neela Gokhale, Advocate.
versus
STATE OF NCT OF DELHI ..... Respondent
Through : Mr.Ashok K.Garg, APP with W/SI
Mukesh Kumari, DIU (South).
Mr.Y.W.Tiwari, Advocate for the
complainant.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.Garg, J. (Oral)
1. The instant petition has been filed by the petitioner -
Mansher Singh Ghuman for permission to travel to Pune for business
related work. Status report is on record. The complainant has opposed the
petition.
2. I have heard the learned counsel for the parties including the
counsel for the complainant and have examined the file. Admittedly, the
petitioner was granted anticipatory bail by the Hon'ble Supreme Court
vide order dated 24.08.2015. The petitioner was directed to deposit his
pass-port with this Court during the pendency of the investigation. During
the course of hearing of the case, the petitioner undertook to stay at House
No.3386, Sector-27D, Chandigarh, during the pendency of the
investigation and not to shift his address without prior permission of Delhi
High Court. He was further directed to report once in a week (Every
Monday) to the SHO within whose jurisdiction his residence at
Chandigarh was located. It was open to the respondent / State to take such
appropriate steps to keep surveillance on the movement of the petitioner
during the pendency of the investigation.
3. The petitioner intends to visit Pune for business related work.
Status/Verification report dated 19.12.2015 submitted by W/SI Mukesh
Kumari, DIU / South District, reveals that the petitioner has reserved
accommodation vide confirmation No.91650864 in his name from
22.12.2015 to 20.01.2016 at JW Marriotte Hotel Senapati Bapat Road,
Pune. It has been verified that Mr.Jayant Jagtap, PS to Dr.S.R.Bhonsle
has been issued an authorization letter under the signature of
Dr.S.R.Bhonsle, owner of all that piece and parcel of land situated at
village Kaddhe, Pune - Mumbai Express Way, near IPL Cricket Stadium,
Pune in the name of Mr.Mansher Singh Ghuman to develop the said
property with authority to negotiate with the prospective clients and
finalize the same as per his final approval. He further stated that they are
in dealing with Mr.Suren, Principal Advisor to Mr.Naseer Ahmed.
4. Status/Verification report does not reveal violation of any
condition imposed in the bail order by the petitioner. The petitioner has
been permitted to travel beyond Chandigarh after seeking prior permission
of this Court. In the interest of justice and to enable the petitioner to attend
to urgent business work and to participate in the important meetings at
Pune, he is permitted to stay at JW Marriotte Hotel Senapati Bapat Road,
Pune, for two weeks. During this period, he shall, however, mark his
attendance on every 'Monday' at Chandigarh in compliance of the bail
order. The petitioner shall not travel beyond Pune and shall not shift his
place of stay at JW Marriotte Hotel Senapati Bapat Road, Pune without
prior permission of this Court. The investigating agency will be at liberty
to have surveillance upon the petitioner's movements at Pune.
5. The petition stands disposed of in the above terms. Pending
application also stands disposed of.
(S.P.GARG)
JUDGE
DECEMBER 22, 2015 / tr
