DHARMESH HARSHADBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner requests for release of his passport temporarily to visit Bangkok for business purpose. The court below refused such permission. Hence he has filed this petition. During the pendency of the petition, the period for which the request for passport was made has already started. Counsel for the petitioner therefore submitted that the passport be released for a period of two weeks between 10th March and 24th March 2010.

(2.) Having heard the learned advocates for the parties, I find that the brother of the petitioner who is also involved in some offence has also been given such liberty. The petitioner has other family members and business interests as well as properties in India, as stated by the counsel.

(3.) Under the circumstances, passport of the petitioner shall be released for a limited period for traveling to Bangkok between 10th March and 24th March 2010 on the following conditions: <SI>1. He shall execute bond and shall give bank guarantee of Rs.1 lac (Rupees one lac) to the court below; 2. he shall use his passport only for traveling to Bangkok between 10th March and 24th March 2010; 3. he shall give full itinerary of the tour before the court below; 4. he shall surrender the passport immediately upon return; 5. that this order does not mean that other travel requirements under law are waived.</SI>