IN RE Vs. STATE

JUDGEMENT

(1.) PETITIONER seeks a direction for return of his passport.

(2.) PETITIONER is A -1 in C.C. No.12 of 2010 pending before the learned XI Additional Judge, C.B.I. cases, Chennai.

(3.) ON 6.8.2013, petitioner was granted anticipatory bail by this Court in Crl.O.P.No.19437 of 2013 subject to certain conditions. One of the condition is that he should surrender his passport, he shall not leave the country without permission of the trial Court.