RAMESH SINHA, DINESH KUMAR SINGH, JJ. - (1.) Supplementary affidavit filed today on behalf of the revisionist is taken on record.
(2.) Heard Sri Rohan Gupta, holding brief of Sri Akshay Mohiley, learned counsel for the revisionist and Sri Gyan Prakash, learned counsel for the C.B.I. And perused the record.
(3.) By means of the present revision, the judgment and order dated 11.9.2018 passed by Special Judge, Anti Corruption (C.B.I.), Court No.1, Ghaziabad in Criminal Misc. Case No.4/2018 - CBI v. M/s Simbhaoli Sugars Ltd. And others, under Section 120-B read with Section 420 and 409 IPC alongwith Section 13/2 read with section 13 (1)(d) of the Prevention of Corruption Act, 1988, P.S.- C.B.I., BS and FC, New Delhi, has been assailed. It has been prayed that the revisionist be permitted to travel abroad to Philippines for a period of 10 days, subject to reasonable conditions.;