Delhi High Court
Mansher Singh Ghuman vs State Of Nct Of Delhi on 22 December, 2015
Author: S. P. Garg
Bench: S.P.Garg
$-33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
DECIDED ON : 22nd DECEMBER, 2015
+ CRL.M.C. 4365/2015 & CRL.M.A.No.17746/2015
MANSHER SINGH GHUMAN ..... Petitioner
Through : Ms.Neela Gokhale, Advocate.
versus
STATE OF NCT OF DELHI ..... Respondent
Through : Mr.Ashok K.Garg, APP with W/SI
Mukesh Kumari, DIU (South).
Mr.Y.W.Tiwari, Advocate for the
complainant.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.Garg, J. (Oral)
1. The instant petition has been filed by the petitioner - Mansher Singh Ghuman for permission to travel to Pune for business related work. Status report is on record. The complainant has opposed the petition.
2. I have heard the learned counsel for the parties including the counsel for the complainant and have examined the file. Admittedly, the petitioner was granted anticipatory bail by the Hon'ble Supreme Court vide order dated 24.08.2015. The petitioner was directed to deposit his Crl.M.C. 4365/2015 Page 1 of 3 pass-port with this Court during the pendency of the investigation. During the course of hearing of the case, the petitioner undertook to stay at House No.3386, Sector-27D, Chandigarh, during the pendency of the investigation and not to shift his address without prior permission of Delhi High Court. He was further directed to report once in a week (Every Monday) to the SHO within whose jurisdiction his residence at Chandigarh was located. It was open to the respondent / State to take such appropriate steps to keep surveillance on the movement of the petitioner during the pendency of the investigation.
3. The petitioner intends to visit Pune for business related work. Status/Verification report dated 19.12.2015 submitted by W/SI Mukesh Kumari, DIU / South District, reveals that the petitioner has reserved accommodation vide confirmation No.91650864 in his name from 22.12.2015 to 20.01.2016 at JW Marriotte Hotel Senapati Bapat Road, Pune. It has been verified that Mr.Jayant Jagtap, PS to Dr.S.R.Bhonsle has been issued an authorization letter under the signature of Dr.S.R.Bhonsle, owner of all that piece and parcel of land situated at village Kaddhe, Pune - Mumbai Express Way, near IPL Cricket Stadium, Pune in the name of Mr.Mansher Singh Ghuman to develop the said property with authority to negotiate with the prospective clients and Crl.M.C. 4365/2015 Page 2 of 3 finalize the same as per his final approval. He further stated that they are in dealing with Mr.Suren, Principal Advisor to Mr.Naseer Ahmed.
4. Status/Verification report does not reveal violation of any condition imposed in the bail order by the petitioner. The petitioner has been permitted to travel beyond Chandigarh after seeking prior permission of this Court. In the interest of justice and to enable the petitioner to attend to urgent business work and to participate in the important meetings at Pune, he is permitted to stay at JW Marriotte Hotel Senapati Bapat Road, Pune, for two weeks. During this period, he shall, however, mark his attendance on every 'Monday' at Chandigarh in compliance of the bail order. The petitioner shall not travel beyond Pune and shall not shift his place of stay at JW Marriotte Hotel Senapati Bapat Road, Pune without prior permission of this Court. The investigating agency will be at liberty to have surveillance upon the petitioner's movements at Pune.
5. The petition stands disposed of in the above terms. Pending application also stands disposed of.
(S.P.GARG) JUDGE DECEMBER 22, 2015 / tr Crl.M.C. 4365/2015 Page 3 of 3