DIRECTORATE OF REVENUE INTELLIGENCE Vs. MOHAMMED NASHRUDDIN

JUDGEMENT

(1.) With the consent of parties, this petition has been taken up for final disposal.

(2.) This petitioner, Directorate of Revenue Intelligence (DRI), impugns order dated 11th November, 2019, passed by the learned Chief Metropolitan Magistrate (CMM), Patiala House Courts, New Delhi and order dated 26th November, 2019 passed by the learned Additional Sessions Judge, New Delhi District Courts, dismissing the Revision Petition thereagainst, whereby the application of the respondent, for permission to travel abroad, has been allowed.

(3.) Vide order dated 11th November, 2019, the learned CMM, allowed an application, filed by the respondent herein, for permission to travel abroad.