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Judgment
4 paragraphs · 178 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to modify the condition in the bail order in Crl.M.C.No.1882/2021 on the files of the Additional Sessions Judge=II, Thiruvananthapuram that 'the petitioner shall not leave India without the previous permission of the court'.
The petitioner has a valid passport. He is a business man. He frequently travelled outside India.
The learned Senior Public Prosecutor, Smt. Neema, on instructions submits that the investigation is almost complete. In these circumstances, the presence of the petitioner is not necessary for the purpose of investigation for the time being. Hence, I am of the view that the condition in the bail order that 'the petitioner shall not leave India without the previous permission of the court' can be lifted. However, the petitioner shall appear before the investigating officer as and when required.The petitioner shall also appear before the jurisdictional court as and when summons is issued to him. With these observations, the bail condition that 'the petitioner shall not leave India without the previous permission of the court' stands lifted.