- (1.) Heard the learned Counsel appearing for the respective parties and perused the materials available in the case diary.
(2.) The petitioner has been enlarged on bail by virtue of an order dated July 20, 2015 passed in connection with the application for bail under Section 439 of the Code of Criminal Procedure with the following conditions: (a) The petitioner, amongst others, shall diligently face the trial without fail; (b) The petitioner, amongst others, shall surrender his Passport, if any, and shall leave the country without the leave of the court; (c) The petitioner, amongst others, shall try to intimidate or influence the witnesses in any manner whatsoever; (d) The petitioner, amongst others, shall while on bail indulge in any unlawful or criminal activities In default, the bail shall stand cancelled. There was further direction upon the learned Trial Judge to commence the trial at an early date.
(3.) It is submitted by Mrs. Manju Agarwal (Manot), learned Advocate appearing on behalf of the petitioner, that none of the aforesaid conditions has been violated by the petitioner. Our attention has been drawn by Mrs. Agarwal towards a letter of invitation dated November 14, 2017 of the INTUITIVE SCIENCE ASSOCIATION "ANANDA MARGA", Porto Alegre/RS/Brazil, inviting the petitioner to attend international conference "Dharma Maha Samelan 2018" scheduled to be held on and from February 10, 2018 to February 14, 2018 in Porto Alegre/RS/Brazil. According to Mrs. Agarwal, the Passport of the petitioner, namely Shanti Ranjan Mridha (@ Acharya Sarveshvarananda Avadhuta) bearing No. G2349100 has been lying in the learned Court below in compliance of the aforesaid order dated July 20, 2015. The above Passport has already expired. A prayer is made on behalf of the petitioner to allow him to attend the aforesaid "Dharma Maha Semelan 2018" in Brazil for the period mentioned hereinabove permitting him to renew the Passport as also to obtain Visa for above purpose.;