UDAY J DESAI; RAVINDRA BANTHIA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent State.

(2.) The petitioner is seeking modification of the order passed in Crl.Misc.No.1771/2015 dt.10.4.2015 in respect of imposing condition No.3. The condition No.3 which reads as follows:

(3.) The learned counsel for the petitioners submits that petitioner No.1 is the Chairman and Managing Director of M/s. Frost International Limited, a company registered under the companies Act. The 2nd petitioner is the Group President of M/s. Frost International Limited which a carrying on a export of agri-products outside the country. The petitioners being the Chairman and President of the Company are required to travel to various parts of other countries. The petitioners company is involved in export of agri-products for a very long time and has been paying huge taxes to the country. The petitioners have been carrying on the business of exporting outside the country. Hence, he requests the court to allow the petition by granting permission to the petitioners to travel abroad.