PROMILA NANDA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.M.C. No. 3311/2015

(2.) Vide order dated 09.12.2014, on an application being moved by one of the witness that petitioner shall seek prior permission of the Court before going abroad, accordingly, the learned CMM put the said restrictions upon the petitioner.

(3.) Being aggrieved, the petitioner challenged the same by filing Criminal Revision No.115/2014, however, the same was dismissed by the learned ASJ vide its order dated 29.06.2015.