SUKHDEV DHILLON Vs. STATE

JUDGEMENT

(1.) THIS petition has been preferred by the petitioner seeking leave of the Court to go abroad.

(2.) THE petitioner is involved in a case of cheating to the tune of several crore of rupees. He was granted regular bail by the Court with the condition that he shall not leave the country without permission of the court. THE petitioner has moved an application before the trial court seeking leave of the court to go to Ethiopia in connection with his business. THE contention of the petitioner is that he was director of Mega Farm Private Limited and he needed to go to Ethiopia in concern with the business of his company regarding farming.

(3.) THE petition stands disposed of in above terms.