Upendra Rai vs Central Bureau Of Investigation on 17 December, 2020

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Delhi High Court - Orders

Upendra Rai vs Central Bureau Of Investigation on 17 December, 2020

Bench: Yogesh Khanna

                                $~19
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 2326/2018
                                     UPENDRA RAI                                     ..... Petitioner
                                                       Through: Mr.Dayan Krishnan, Senior Advocate
                                                                   with Mr.Arshdeep Singh Khurana,
                                                                   Mr.Arjun      Dewan,          Mr.Arjun
                                                                   Mukherjee,     Mr.Shahryar        Khan,
                                                                   Advocates.
                                                       versus
                                     CENTRAL BUREAU OF INVESTIGATION                 ..... Respondent
                                                       Through: Mr.Nikhil Goel, Mr.Dushyant Sarna,
                                                                   Advocates for CBI.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                 ORDER

% 17.12.2020

1. The hearing has been conducted through Video Conferencing.

CRL.M.A. 17380/2020

2. Disposed of vide order dated 15.12.2020.

3. Registry is directed not to list this application again. CRL.M.A. 17379/2020 (for permission to visit Dubai UAE from 18 th to 28th December, 2020)

4. The reply to this application has been filed by the CBI.

5. This is an application filed by the applicant seeking permission to travel to Dubai, UAE from 18.12.2020 till 28.12.2020. The applicant was granted regular bail by this Court vide order dated 11.12.2018 with a condition not leave India without prior permission of this Court, hence this application. It is stated earlier on five occasions the applicant has been allowed to travel abroad, lastly on 26.11.2020. It is submitted the visit of applicant is for the purpose to bring finances and to conclude the meeting with the investors. The invitation letters from investors viz. M/s.RPMG Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:17.12.2020 15:41 Investment LLC, M/s.FAY London and M/s. Burj Finance Institution are on record. It is admitted on earlier occasions the permission were granted to the petitioner on similar grounds and he has never been misused liberty granted to him.

6. In the light of above, the applicant herein is allowed to visit Dubai, UAE, alone and not with any of his family member, from 18.12.2020 and shall return on 28.12.2020 subject to the conditions set forth in para 17 of order dated 08.10.2020 by the learned ASJ.

7. It is submitted by the learned senior counsel for the petitioner that the FDR of Rs.50.00 lacs is lying deposited with the registry of this Court hence condition (i) of para 17 of order dated 08.10.2020 stands satisfied.

8. The application stands disposed of.

CRL.M.A. 17317/2020 (for modification of bail conditions imposed on 11.12.2018)

9. This is an application for modification of bail conditions given in order dated 11.12.2018 passed by this Court in BAIL APPLN.2326/2018. The learned counsel for the CBI seeks time to file a reply to this application. Be filed on or before the next date of hearing with an advance copy to the learned counsel for the petitioner and the same be placed on record.

10. List on 18.01.2021.

YOGESH KHANNA, J.

DECEMBER 17, 2020 DU Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:17.12.2020 15:41

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Delhi High Court - Orders