RITA SINGH Vs. STATE

JUDGEMENT

(1.) ALLOWED subject to just exceptions Application disposed of. Crl. M. A. 5102/2005

(2.) THIS is an application for modification of the order dated May 3, 2002, to the effect that the condition requiring the petitioner to obtain leave of the Court before travel abroad be deleted.

(3.) COUNSEL for the petitioner submits that this condition is causing hardship inasmuch as, although the Trial Court has on occasions granted permission to travel abroad, yet unless such a permission is granted in time she is not able to travel, which causes hindrance in the normal working of business. Counsel submits that thrice she could not travel because permission was not granted in time.