SERAJ AHMED Vs. THE STATE

JUDGEMENT

(1.) Present petition has been filed challenging the order dated 6th July, 2011 passed by DJ & ASJ (1/C), Fast, Karkardooma Courts, Delhi in Bail Application No. 1526 whereby the petitioner's application for release of passport has been dismissed. It is stated that petitioner is employed as a Supervisor in a departmental store in Saudi Arabia.

(2.) Mr. Ashish Rai, learned counsel for the petitioner submits that the rule of the Government of Saudi Arabia is that when a person is granted a limited period VISA, then he has to return to Saudi Arabia within the stipulated limited period and if he fails to do so, he is not allowed to enter Saudi Arabia.

(3.) Learned counsel for the petitioner undertakes before this Court that the petitioner would not seek any adjournment before the trial court on account of his absence. He states that in the event the trial court directs his personal presence for a specific purpose, the petitioner would be personally present in the trial court.