SANGITABEN SANJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution, the petitioner has approached this Court for appropriate writ, direction or order upon respondent No.3 i.e. Immigration Officer, Department of Immigration, to permit the petitioner to travel pursuant to the order passed by the learned Special Judge, C.B.I. dated 04 th July, 2022 in Criminal Miscellaneous Application No.126 of 2022.

(2.) The case of the petitioner, in short, is as under.

(3.) Being aggrieved by and dissatisfied with the aforesaid, petitioner has approached this Court by way of present petition for the necessary direction and the orders.