NARINDER SINGH NARANG Vs. STATE

JUDGEMENT

(1.) Vide this Judgment, I shall dispose of a petition filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. against impugned order dated 18.10.2019 passed by Ld. M.M. Sh.Harun Pratap, Saket Courts, South-East District, New Delhi in the application for release of passport and permission to go abroad in FIR No. 87/2017 PS Chitranjan Park.

(2.) While praying for release of passport and permission to go abroad, the petitioners have pleaded that they were enlarged on bail vide order dated 26.04.2019 passed by Ld. M.M. Harun Pratap, Saket Courts, South East District, New Delhi subject to certain conditions and one of the condition was that the petitioners shall not leave the country without taking prior permission of the court and they will surrender their passports as per the undertaking given on their behalf by their counsel.

(3.) It is further submitted that petitioner Sh. Narinder Singh Narang and Smt Ravinder Kaur Narang are 69 years and 68 years old respectively and have always been inclined towards religious activities and are firm followers of Sikh religion. It is further submitted that from 06.11.2019 to 15.11.2019, there shall be a grand Kirtan organized in Lahore city of Pakistan by the Sikh community and said Kirtan is being organized after a gap of 100 years. It was last organized in the year 1919 and it invokes a lot of religious sentiments among the followers.