V Balasubramanian vs Union Of India Through Cbi
2018 Latest Caselaw 5528 Del

Citation : 2018 Latest Caselaw 5528 Del
Judgement Date : 12 September, 2018

Delhi High Court

V Balasubramanian vs Union Of India Through Cbi on 12 September, 2018

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of Decision: 12.09.2018

+      W.P.(C) 6197/2016

       V BALASUBRAMANIAN                                 ..... Petitioner
                   Through:            Mr. Mohan Parasaran, Sr. Adv. with
                                       Mr. K.R. Sasiprabhu & Mr. Vishnu
                                       Sharma, Advs.

                          versus

       UNION OF INDIA THROUGH CBI              ..... Respondent

Through: Ms. Rajdipa Behura, SPP for CBI with Mr. Philomon Kani & Ms. Kriti Handa, Advs.

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE V. KAMESWAR RAO

RAJENDRA MENON, CHIEF JUSTICE (ORAL) CM APPL. 9621/2018 (delay) For the reasons stated in the application, delay in filing the appeal is condoned.

The application stands disposed of.

W.P.(C) 6197/2016

1. Heard learned counsel for both the parties.

2. This writ petition has been filed with a prayer that the passport of the petitioner which has been permanently retained by the trial court be released to the petitioner. Report from the Central Bureau of Investigation (CBI) was

called for and we find that in accordance to the orders passed by this Court on 10.09.2013 in Crl.M.C. 2302/2013, the petitioner was granted permission to file an application seeking permission from the trial court in the event of petitioner requiring to leave the country on urgent basis for medical treatment and the same would be decided by the trial court within 24 hours. It was further directed that if such application was allowed by the trial court, the petitioner's passport be released to him at that point of time.

3. Taking note of the fact that for various reasons the passport has been seized and retained by the trial court and the petitioner is being permitted to move out of the country as and when required and there is no hindrance or impediment in release of passport to the petitioner or if the petitioner is permitted movement out of the country as and when required, we see no reason to make any indulgence into the matter.

4. The petition is dismissed.

CHIEF JUSTICE

V. KAMESWAR RAO, J SEPTEMBER 12, 2018 kks