Seraj Ahmed vs The State

Manmohan

Crl. M.A. 12152/2012

Allowed, subject to just exceptions.

Crl. M.C. 2280/2012

Present petition has been filed challenging the order dated 6th July, 2011 passed by DJ & ASJ (1/C), Fast, Karkardooma Courts, Delhi in Bail Application No. 1526 whereby the petitioner''s application for release of passport has been dismissed. It is stated that petitioner is employed as a Supervisor in a departmental store in Saudi Arabia.

Mr. Ashish Rai, learned counsel for the petitioner submits that the rule of the Government of Saudi Arabia is that when a person is granted a limited period VISA, then he has to return to Saudi Arabia within the stipulated limited period and if he fails to do so, he is not allowed to enter Saudi Arabia.

Learned counsel for the petitioner undertakes before this Court that the petitioner would not seek any adjournment before the trial court on account of his absence. He states that in the event the trial court directs his personal presence for a specific purpose, the petitioner would be personally present in the trial court.

Keeping in view the aforesaid fact as well as the fact that the trial will take some time, this Court directs release of the petitioner''s passport subject to his furnishing a personal bond in the sum of Rs. 1,00,000/- with one surety in the like amount to the satisfaction of the trial court. At this stage, learned counsel for the petitioner states that the petitioner''s father would furnish the said surety.

The aforesaid statement and undertakings given by the petitioner''s counsel are accepted and petitioner is held bound by the same.

It is further directed that the petitioner would furnish to the trial court his current residential address and the address of his work place in Saudi Arabia as well as his travel plans. With the aforesaid observations, present petition stands disposed of.