PARVIN JUNEJA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of petitioner seeking setting aside and modification of impugned order dtd. 20/7/2023 passed by learned Special Judge (PC Act) CBI-11, Rouse Avenue District Court, New Delhi and for grant permission to the petitioner to travel abroad i.e. Canada, Norway and London from 26/8/2023 to 19/9/2023 for admission process of petitioner's son and for leisure and business travel.

(2.) Before this Court, the learned counsel for the petitioner stated that the petitioner has been granted permission to travel abroad at least 18 times in past by this Court as well as by the learned Trial Court and he has never misused the liberty so granted. It is also stated that the petitioner wants to go abroad for the purpose of admission of his son in the Schulich School of Business, York University as also for the purpose of business and vacation. It is stated that admission of the petitioner's son is to start from 5/9/2023.

(3.) The learned Trial Court was pleased to dismiss the application of the petitioner on the ground that he had failed to produce any document to show that his presence is required for admission of his son in York University and that he had also failed to provide any itinerary with regard to his staying in Canada, Norway and London. The learned Trial Court had also observed that in the past, the petitioner's application to travel abroad in connection with admission of his son in the college was also dismissed as he had filed forged documents in support of his contention. It was also observed that his passport was released for the purpose of renewal, however, the same was not surrendered in time in the Court after renewal. In the reply filed on behalf of respondent, it has been stated that learned Trial Court has rightly dismissed the application on these grounds.