VIPUL GUPTA Vs. STATE

JUDGEMENT

(1.) These petitions have been filed challenging the orders dtd. 19/1/2021 (hereinafter collectively referred to as the 'Impugned Orders') passed by the learned Additional Chief Metropolitan Magistrate (Special Acts), Central District, Tis Hazari Courts, Delhi (hereinafter referred to as the 'Trial Court') in Complaint Case No. 288642/2016, Complaint Case No. 522997/2016, and Complaint Case no. 522998/2016, all titled M/s.VLS Finance Limited v. Sunair Hotels Ltd.

(2.) By the Impugned Orders, while granting relief to the petitioner(s) on an application seeking permission for renewal of the passport for a period of five years as per the then prevailing rules, it has been stipulated by the learned Trial Court that the petitioner(s) shall seek prior permission of the learned Trial Court before leaving the country.

(3.) The learned counsel for the petitioner(s) submits that the abovementioned Complaint Cases have been filed for the offences that are bailable in nature. He further submits that the Complaint Cases were filed sometime around in the year 2001/2013, but their trial is likely to take a long period of time. He submits that the petitioner(s), for their business and other purposes, have to travel regularly to foreign countries, and the impugned condition imposed, therefore, acts as a hindrance to their personal liberty and the right to carry on trade or business freely.