Banumathi, J. - (1.) This application has been filed by the appellant-applicant for the following relief: " (a) Pass an Order (as was graciously done on earlier seven occasions) directing the release of passport of the Applicant (Passport No. NO109332 issued by PRO, Chennai, valid up to 08/06/2025) for a period of 6 months from the release of the passport against a moderate surety, and upon return, surrender the passport, before the Special Judge CBI, Patna in connection with RC Case No. 42(A)/97 and RC 27(A)/97 to enable the Applicant to travel abroad for medical treatment, subject to terms and conditions as this Hon'ble Court may deem first and proper in the facts and circumstances of the case; and/or, of dated /; and/or, (b) Pass an Order modifying/relaxing the condition of bail as imposed in Criminal Appeal No. 1187 and 1188 of 2004 dated 11/10/2004; and/or "
(2.) It is stated at the Bar that in one the cases i.e. RC Case No.42(A)/97 the applicant has been acquitted. Other cases are stated to be still pending against the appellant-applicant. The appellant-applicant is already on bail and on earlier occasions permission to travel abroad was granted to him.
(3.) Considering the expediency of the medical treatment required by the applicant-accused and having regard to his past conduct, the appellant-applicant is permitted to travel abroad, subject to the same conditions as were imposed by this Court by its Order dated 14 th May, 2015 in Criminal Miscellaneous Petition NO(s).6381 and 6382 of 2015 in Criminal Appeal No.1188 of 2004. For that purpose, we direct the Trial Court to release his passport bearing No. NO109332 after fling the necessary medical permission as stated in the application. The appellant-applicant is directed to surrender the passport within six months from the date of its release or any time earlier before the Special Judge, C.B.I., Patna in connection with pending case i.e. RC Case No.27(A)/97.;