SURINDER KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present criminal miscellaneous application (under section 482 Cr.P.C) has been filed, seeking quashing of the proceedings of criminal case no. 5910 of 2018, State vs. Paramjeet Sagar and ors., lodged under section 323, 420, 498A, 467, 468, 471 and 120B IPC pending in the Court of 3rd Additional Chief Judicial Magistrate, Derhadun as well as the summoning order dated 24.11.2018.

(2.) Interim order has been granted in the favour of the applicant on 21.12.2018. The Co-ordinate Bench of this Court vide its order dated18.06.2019 modified the interim order to the extent that none of the parties shall leave the country without express permission of the Court.

(3.) Miscellaneous application IA No. 15956 of 2019 has been filed by the applicant with the prayer that applicant be granted necessary permission to leave the country for two months as delivery of her daughter-in-law, namely, Dr. Jasminder Chana is expected in the month of December 2019 and there is no one to look after her daughter-in-law and grand son, who is aged about three years. In this regard, medical record of Dr. Jasminder Chana is annexed as Annexure No. 1 to the affidavit, issued by Lewisham and Greenwich NHS Trust, Department of Obstetric Ultrasound, Queen Elizabeth Hospital, Stadium Road, Woolwich SE 18 4 QH. It is further stated that applicant undertakes to return back to India immediately after expiry of two months starting from second week of December 2019. It is also stated that applicant is having a huge property at village Bakral Wala and copy of the Khatoni is also annexed with the affidavit, which depicts that applicant is in possession of total 0.3240 hect. of land situated at Village Bakral Wala, Tehsil Sadar District Dehradu. Applicant is also an income tax payee.