Excessively onerous travel bond conditions may be reduced considering the accused’s prior compliance.

The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 of the Code of Criminal Procedure, 1973, seeking modification of a travel-related condition imposed by the Additional Sessions Judge, Mohali.

The condition arose from FIR No. 10 dated 21.06.2019, registered for offences under Sections 409, 420, 465, 467, 468, 471 and 120-B IPC, the corresponding provisions of the Bharatiya Nyaya Sanhita, 2023, and Sections 7 and 13(1)(A) read with Section 13(2) of the Prevention of Corruption Act, 1988.

By order dated 17.08.2026, the trial Court permitted the petitioner to travel to the United Kingdom from 19.08.2026 to 10.01.2027, subject to several conditions, including furnishing a personal bond of ₹1 crore with one surety, or an FDR/bank guarantee for the equivalent amount.

The petitioner had previously travelled abroad with the Court’s permission and had returned within the stipulated period without misusing the concession.

The Court exercised its inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 CrPC, to secure the ends of justice and prevent oppressive or impracticable conditions in criminal proceedings.

The governing principle applied was that a condition attached to permission to travel abroad must be reasonable and proportionate to its legitimate purpose—namely, securing the accused’s return and availability for trial—and must not be so onerous as to effectively defeat the permission granted.

The Court acknowledged that the petitioner’s return to India and availability for trial were legitimate concerns.

However, it considered the ₹1 crore security requirement disproportionate in light of the petitioner’s unblemished previous conduct, including his earlier compliance with foreign-travel conditions and timely return to India.

The petitioner’s prior exemption from personal appearance was also noted.

The Court further considered the surrounding circumstances, including the petitioner’s defence that he had resigned as a company director before the alleged fraud and was neither an authorised signatory nor legally empowered under the Joint Venture Agreement.

Although these aspects were not finally adjudicated, they formed part of the overall assessment of whether the condition was unduly onerous.

Balancing the State’s interest in securing the petitioner’s presence with the petitioner’s established compliance, the Court held that the amount required suitable reduction.

The condition imposed by the Additional Sessions Judge was modified by reducing the required amount from ₹1 crore to ₹25 lakhs.

The revised condition required the petitioner to furnish personal bonds of ₹25 lakhs with one surety, or an FDR/bank guarantee for the equivalent amount, before the trial Court.

All other conditions in the order dated 17.08.2026—including disclosure of the UK address and contact details, submission of passport particulars, restriction on changing counsel, disclosure of immovable assets, and return to India by 10.01.2027—were maintained.

The petition was accordingly disposed of.