AMITOJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioner has put to challenge the order dtd. 4/3/2025, passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in connection with the FIR dtd. 19/12/2024 registered as FIR No.483 of 2024, under Ss. 115(2), 324(4), 351(2), 3(5), 352 and 309(4) of the Bharatiya Nyaya Sanhita, 2023, registered with Police Station Kashipur, District Udham Singh Nagar along with other ancillary prayer to allow the petitioner to go abroad i.e. Auckland, New Zealand for pursuing his studies.

(3.) The aforesaid first information report has been lodged against the unknown persons, but during the investigation the name of the petitioner cropped up and he later on released on bail by the learned First Additional Sessions Judge, Kashipur on 7/1/2025. The petitioner, who is permanent resident of Village Pannu Farm, Bharatpur, Post Kunda, Jaspur, Udham Singh Nagar is pursuing a Programme Course known as 'Health and Wellbeing (Social and Community Services) Level-4 (with strands in Mental Health and Addiction Support and Disability Support)' from Aukland, New Zealand. The said course is a one year course starting w.e.f. 23/9/2024 to 25/7/2025. The petitioner came to India in the month of December, 2024, where pursuant to the aforesaid FIR referred hereinabove, he was arrested and later on released on bail.