Rongon Mukhopadhyay, J. - (1.) Heard Mr. P.P.N. Roy, learned senior counsel appearing for the petitioner and Mr. K.P. Deo, learned counsel appearing for the C.B.I.
(2.) By way of this application, the petitioner has prayed for modification of order dated 15.9.2004 passed in A.B.A. No. 1139 of 2004.
(3.) In A.B.A. No. 1139 of 2004, the petitioner was granted anticipatory bail vide order dated 15.9.2004 with certain terms and conditions, which are quoted herein below:- 1. Unless specifically exempted by an order of the Court, the Petitioner must be present on each and every date and assist the Trial failing which their bail bonds shall stand forfeited; 2. During the period when the trial is going on, the Petitioners would not leave the country, even on official work and if they are sent or permitted to go outside the country on any official work, the Chairman-cum-managing Director shall be held responsible for interfering with the course of justice; 3. If any of the above conditions are breached, their bail bonds shall stand cancelled and the Petitioners shall be taken into custody.;