DEEPAK SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) No one has appeared on behalf of the Respondent No.2 in spite of notice.

(3.) This appeal is against an order dtd. 24/11/2021 passed by the High Court of Punjab and Haryana at Chandigarh dismissing Criminal Misc. No.33701/2021 in Criminal Miscellaneous Petition No. 33995 of 2021 filed by the Appellant for permission to travel back to the United States of America, where he has a job, and resume his duties.