(1.) In this Crl.MC., the petitioner, the 1st accused in V.C. No. 1/2019 of Vigilance and Anti-corruption Bureau, Ernakulam, is seeking release of his passport for a period of one month for the purpose of attending a meeting in Dubai and permission to leave India.
(2.) While granting bail to the petitioner, this Court as per order dated 04.11.2019 directed him to surrender his passport before the trial court. Pursuant to that order, the petitioner surrenderred his passport.
(3.) It is submitted that the petitioner wants to attend a conference in Dubai from 11.11.2022 to 13.11.2022. The Investigating Officer submitted a report stating that the investigation is completed and now, the matter is in the process of obtaining Prosecution Sanction.